Section 13 in Tamil Nadu Municipal Engineering Service Rules, 1997
13. Liability to serve in the armed forces.
- Every person who is appointed to any category shall, within the first 10 years of his/her service, be liable to serve a minimum period of 4 years (including the period spent on training) in the Armed Forces or on work relating to the defence efforts anywhere in India or abroad, if required:Provided that the liability to serve in the Armed Forces or on work relating to the defences efforts shall not ordinarily apply to a person who is above 40 years of age at the time of his first appointment to the category or who has already served during the period of his service in the Department.
