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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(d) in The Tamil Nadu Municipal Corporations Service Rules, 1996

(d)A person appointed or promoted temporarily under sub-rule (a) or sub-rule (b) shall be paid his substantive pay, or the minimum of the time scale of pay applicable to the post, whichever is higher.