Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 13 in The Madurai City Municipal Corporation Service Rules, 1975 13. Appointment of women. - Women alone shall be appointed to posts in any institution or establishment specially provided for them: Provided that men may be appointed if suitable or qualified women are not available for such appointment.
