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 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(2) in Tamil Nadu Panchayat Establishment (Qualification, and Recruitment of Office Assistants) Rules, 1981

(2)The provisions in rule 1 to 28 of General rules Part II shall also apply to the members of the service constituted under sub-rule (a) to such extent as these rules are not inconsistent with the special provisions in sub-rule (b) and where there is inconsistency in any of the provisions of the said rules the District Town Panchayat Officers shall have over-riding powers over the Executive Authority in matters relating to discipline, control and supervision under these rules.AnnexureList of Indian Universities Recognised by the university Grants Commission Under the University Grants Commission Act, 1959 (Central Act 308 of 1956)