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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1)(c) in Tamil Nadu Fire Service Rules, 1990

(c)The Director may issue, without reference to the Government, standing or general orders, on matters of routine or executive instructions or circulars or circular instructions or circular memorandum, provided that he shall not issue an order which relates to a point of law without previous reference to Government.