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[Cites 0, Cited by 0] [Section 32B] [Entire Act]

State of Tamilnadu - Subsection

Section 32B(1) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

(1)This scheme is applicable to regular servants of religious institutions. The scheme is not applicable to the servants of maths and specific endowments attached to maths and also to the part-time servants of temples or specific endowments attached thereto. However, if any part-time servant is in regular service in any temple or specific endowments attached thereto, then, the scheme will be applicable to him.