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State of Tamilnadu - Section
Section 7 in Tamil Nadu Municipal General Service Rules, 1970
7. Unit of appointment.
- For the purposes of appointment, discharge for want of vacancies, reappointment and appointment as full members, the unit shall be as follows: -| Class or category | Unit |
| (1) | (2) |
| 1. all the categories in Classes I, All theMunicipalities in the I-A and II State taken together. | |
| 2. Class III, and all categories in classes IV,and VI-A. | The following groups each constitute a separateunit:Group 1: All the Municipalities in 1. Since have become aMunicipal Corporation (Tirunelveli), Kanayakumari andRamanathapuram districts taken together.Group II: All theMunicipalities in 1. Since have become a Municipal CorporationMadurai and Tiruchirapalli districts taken together.Group III:All the Municipalities in Thanjavur and South Arcot Districtstaken together.Group IV: All the Municipalities inChengalpattu, North Arcot and Dharmapuri districts takentogether.Group V: All the Municipalities in 1. Since havebecome a Municipal Corporation (Salem, Coimbatore) and theNilgiris Districts taken together. |
| 3. All the categories in classes VI, VII, VII-A,VII-B VII-C. VIII, IX and X. | The Municipalities concerned. |