Section 36 in Tamil Nadu Panchayats Building Rules, 1997
36. [ Exemption. [Inserted by G.O. (Ms) No. 166, Rural Development and Panchayat Raj (Part II), dated the 28th October 2008.]
- The following buildings shall be exempted from the operation of these rules: -(i)Any building which is the property of the State or Central Government;(ii)Any building constructed, reconstructed, altered or added to or intended to be constructed, reconstructed, altered or added to by the Government in accordance with such plan and in such manner as may be approved or directed in pursuance of any statutory provisions in that behalf;(iii)Any building constructed, reconstructed, altered or added to or intended to be constructed, reconstructed, altered or added to, to function solely as a temporary hospital for the reception and theatre for persons suffering from infectious disease.]
