Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(11) in Tamil Nadu Labour Welfare Board Service Regulations, 1989

(11)The headquarters of an employee of the Board under suspension is his last place of duty. An employee of the Board under suspension may change his head quarters provided the competent authority who has placed him under suspension is satisfied that such, a course will not put the Board to any extra expenditure like grant of travelling allowance.