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] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(iv) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001 (iv)"panchayat employee" means any person appointed by the panchayat in connection with the affairs of the panchayat, who may be officer or servant.
