Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 15 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982 15. [ Qualification of Chief Inspector. [Substituted by G O. Ms. No. 1065, Labour, dated the 23rd May 1988.] - No person shall be eligible for appointment as Chief Inspector unless he is a member of the Tamil Nadu Labour Service.]
