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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(5)(b) in The Chennai Corporation Servants Conduct Rules, 1968

(b)In respect of a Corporation servant on foreign service or on deputation to any other local body or Government, the prescribed authority shall be the Commissioner, Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].