Tamil Nadu State Commission for Women (Salaries and Conditions of Service of Chairperson and Members) Rules, 2008
2. Definitions.-
In these rules, unless the context otherwise requires.-
(a)"Act" means the Tamil Nadu State Commission for Women Act, 2008 (Tamil Nadu Act 31 of 2008);
(b) "Chairperson" means the Chairperson of the Commission;
(c) "Member" means a member other than the Member-Secretary and an Ex-officio Member of the Commission.
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