Section 2(19) in The Chennai Corporation Officers Service Rules, 1975
(19)"war service" means-(a)service of any kind in a unit or formation liable for service overseas or in any operational area or in the Indian National Army (I.N.A.);(b)service in India under Military, Munitions, or Stores Authorities or in factories with a liability to service overseas or in any operational area;(c)all other service involving subjection to Naval, Military or Air Force Law;(d)a period of training with a Military Unit or formation involving liability to service overseas or in any operational area;(e)valuable service rendered to the fighting force in other ways e.g. byway of recruiting;(f)Service in Air Raid Precaution or any Civil Defence Organisation specified in this behalf by Central or State Government;(g)(1) any service connected with the prosecution of the-war which a person was required to undertake by a competent authority under the provisions of any law for the time being in force.
