Section 38 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
38. Power to appoint officers and servants of the Land Board [***] [The words 'and the Sugar Factory Board' and 'of the Sugar Factory Board' were omitted by G. O. Ms. No. 3508, Revenue, dated the 14th June 1973.].
- The Chairman of the Land Board [***] [The words 'and the Sugar Factory Board' and 'of the Sugar Factory Board' were omitted by G. O. Ms. No. 3508, Revenue, dated the 14th June 1973.] shall be the appointing authority in respect of the officers (other than the Secretary) and servants of such Board.
