Section 7 in The Chennai Corporation Engineering Service Rules, 1969
7. Liability to serve in Defence Services.
- Every person appointed as Assistant Executive Engineer by direct recruitment on or after the 14th April 1965 shall, during his service including service in any higher category to which he may be appointed, be liable to serve for a minimum period of four years (including the period spent on training) in the Armed Forces or on works relating to defence effort anywhere in India or abroad, if so required. The liability to service in the Armed Forces shall be limited to the first ten years of service from the date of his first appointment as Assistant Engineer and shall not ordinarily apply to a candidate who is above 40 years of age.
