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

State of Tamilnadu - Subsection

Section 2(11) in The Coimbatore City Municipal Corporation Service Rules, 1987

(11)"Duty" - A person is said to be "on duty" as a member of the service-
(a)When he is performing the duties of a post borne on the cadre of the service or is undergoing the probation, instruction or training, if any, prescribed for the service;
(b)When he is on joining time; or
(c)When he is absent from duty during vacation or on authorised holidays or on casual leave taken in accordance with the instructions regulating such leave having been on duty immediately before and immediately after such absence;