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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2) in The Coimbatore City Municipal Corporation Service Rules, 1987

(2)"Appointed to the Service" - A person is said to be "appointed to the Service" when in accordance with these rules or in accordance with the rules applicable at the time, as the case may be, he discharges for the first time, the duties of a post borne on the cadre of the service or commences the probation, instruction or training, if any, prescribed for members thereof;