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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(v) in Code of Regulations for Matriculation Schools, Tamil Nadu

(v)That the said teacher or a member of non-teaching staff when he/she becomes permanent member of the staff of the said school shall be entitled to have his/her services terminated either by giving to the school authority three months notice thereof in writing or by paying that authority three months salary in lieu of such notice.