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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(7) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

(7)The provision of sub-rule (2) shall not apply where the Government are satisfied that in the interest of the security of the State, it is not expedient to follow the procedure prescribed in the said sub-rule.