Tamil Nadu State Commission for Women (Salaries and Conditions of Service of Chairperson and Members) Rules, 2008
Order:-
The Tamil Nadu Legislative Assembly have enacted the Tamil Nadu State Commission for Women Act, 2008 (Tamil Nadu Act 31 of 2008) to constitute a Commission for Women in the State of Tamil Nadu and to provide for matters connected therewith or incidental thereto.
Under section 20 of the said Act, rules for honorarium and allowances payable to and other terms and conditions of service of the Chairperson and members of the Tamil Nadu State Commission for Women have to be framed. In this regard, the Member Secretary, Tamil Nadu State Commission for Women has sent draft rules for the purpose. After careful examination the Government accept the said draft rules with certain modifications.
(2) The appended Notification will be published in the Tamil Nadu Government Gazette.
1. Short title and commencement.-
(1) These rules may be called the Tamil Nadu State Commission for Women (Honorarium, Allowances and Conditions of Service of Chairperson and Members) Rules, 2013.
(2) These rules shall come into force on the 18th December 2013
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