Section 33 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
33. Application of rules applicable to Government servants.
(a)In matters in respect of which no provision has been made in these regulations, every member of the service shall be governed by the provisions of the rules applicable to Government servants of similar status and standing.(b)If doubt or difficulty arises in the application of these regulations to the members of the Public Health Establishment, then, the matter may be referred to Government, and the decision of the Government shall be final.
