Legal Document View

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
[Cites 0, Cited by 0] [Section 84(5)] [Section 84] [Entire Act]

State of Tamilnadu - Subsection

Section 84(5)(b) in Tamil Nadu Pension Rules, 1978

(b)The bills for establishment charges must be subject to audit by the Government with a view to ensuring drat health Certificates have been obtained for a new entrant; that the contributions are recovered in respect of the whole establishment sanctioned; and that no employee in any month draws more than the amount sanctioned for the appointment held by him.