Section 9(6)(a) in The Salem City Municipal Corporation Act, 1994

[Cites 0, Cited by 2] [Section 9(6)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(6)(a) in The Salem City Municipal Corporation Act, 1994

(a)the terms and conditions applicable to such officers and employees consequent on their absorption in the service of the corporation shall not be less favourable than those applicable to such employees immediately before the date of such commencement, as regards pay and allowances, leave, pension, gratuity, provident fund and age of superannuation; and

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State of Tamilnadu - Subsection

Section 9(6)(a) in The Salem City Municipal Corporation Act, 1994