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 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

(1)No person convicted and sentenced to imprisonment by a criminal Court for an office involving moral turpitude or bound over for keeping the peace or for good behaviour shall be appointed to or hold any office.