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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Tamilnadu - Subsection

Section 147(13) in Tamil Nadu Educational Inspection Code

(13)When the petition is a representation against the discharge of a person -
(a)appointed on probation, during such probation;
(b)appointed, otherwise than under contract to hold a temporary appointment, on the expiration of the period of such appointment; or
(c)engaged under contract in accordance with the terms of such contract.