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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Tamilnadu - Subsection

Section 10A(b) in Tamil Nadu Educational Rules

(b)The appointment or re-appointment shall be made by an order in writing by the authority empowered in that behalf by the management concerned. The order shall state the period of which the appointment or re-appcintment is made, the post or designation and the pay or scale of pay relating to the appointment or re-appointment.