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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(9)(iii) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

(iii)A candidate who is appointed temporarily under sub-section (1) of section 17 and takes up duty in General Reserve Engineer Force under the Border Roads Development Board of the Central Government shall, on discharge from such service on completion of their tenure as stipulated by the Central Government, be entitled to deduct the period of his service, in the General Reserve Engineer Force for the purpose of computing his age for appointment, provided they had put in at least six months service in the General Reserve Engineer Force.