Section 7 in The Tamil Nadu Village Servants Service Rules, 1980
7. Appointment in place of members dismissed or removed.
- The temporary appointment of a Village Servant in a vacancy arising from dismissal, removal or suspension of the previous incumbent shall terminate automatically on the return of the previous incumbent to duty -(i)on the revocation of the order of dismissal or removal on appeal or revision by the appropriate authority or by orders of a Court of Law or;(ii)on the revocation or the expiry of the period of suspension.
