Section 2 in The Tamil Nadu Village Servants Service Rules, 1980
2. Definitions.
- In these rules,-(a)[ "Village Servant" means any person appointed as Talayari ( ), Vetti (), or Nirganti (); [Substituted by G.O.Ms., 1495, Revenue, dated 1.9.1984.](b)"Competent authority" means-(i)in the [Chennai] district, the Personal Assistant (General) to the Collector of [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996.] and(ii)in other districts, the Revenue Divisional officer having jurisdiction over the revenue villages within his jurisdiction.]
