Section 26 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
26. Consequences of resignation. - An Officer or servant of a-Town Panchayat shall if he resigns his appointment, forfeit not only the services rendered by him in the particular post held by him at the time of resignation but all his previous service under the town panchayat or any other local authority.
The re-appointment of such persons to any post under the town panchayat shall be treated in the same way as a first appointment to such post and all rules governing such appointment shall apply, and on such re-appointment, he shall not be entitled to count any portion of his previous service for any benefit or concession admissible under any rule or order.
