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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

(1)The executive authority shall decide all matters relating to discharge or reversion of personnel on abolition of posts and re-employment of discharged personnel and any other matters relating to conditions of service of the establishment under town panchayats not dealt with in these rules in consultation with the Town Panchayat Officer concerned.