Section 2(11) in Tamil Nadu Municipal Service Rules, 1970
(11)"Military duty" - "Military duty" means -(i)duty of any kind (including a course of training) involving subjection to Naval, Military or Air Force Law; or(ii)duty (including a course of training) with a liability to serve overseas or in any operational area in Naval, Military or Air Force unit or formation or under Military, Munitions or Stores authorities or in factories; or(iii)wholetime duty in -(a)the Civil Pioneer Force, the Madras Civil Labour Units or the Madras Labour Units for Ceylon; or(b)the A.R.P. or any other Civil Defence Organisation specified by the Central Government; or(c)Any post created for the efficient prosecution of the war of 1939-1946 or associated with the training of war technicians, if duty in such post is declared by the Central Government to be military duty.Explanation. - No duty shall be treated as military duty unless either of the following condition is satisfied: -(i)It must have been rendered within the period commencing on the 3rd September 1939 and ending with the 21st November 1948; provided that if it commenced on or after the 2nd April 1946, it shall not be reckoned as military duty; or(ii)It must have commenced on any date on or after the 26th October 1962;
