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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(3)(ii) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970

(ii)Every person appointed to a class or category of a Municipal service other than the categories in Branch I of the Tamil Nadu Municipal Public Health and Medical Service under rule 8 of the General Rules in Part II of the Tamil Nadu Municipal Service Rules, 1970. But they shall not apply to any person appointed to a Municipal Service on contract under rule 9 of the general rules.