Section 20(2)(c) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(c) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(c)If there is any doubt or dispute as to whether any employee has been serving in connection with water-supply or sewerage service, as referred to in subsection (1) or is eligible for transfer to service under the Board, or has not been properly excluded from the employees to be transferred, the matter shall be referred to the Government whose decision thereon shall be final.

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State of Tamilnadu - Subsection

Section 20(2)(c) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978