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] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(20) in Tamil Nadu Labour Welfare Board Service Regulations, 1989 (20)"Temporary employee" means an employee who has not completed the prescribed period of probation in any category in the Board or appointed purely on an emergency basis;
