Section 13(2)(viii) in Rules for the Grant of Recognition and Aid to Elementary Schools
(viii)The provisions of rule 13(2)(ii)(b) shall not apply in the case of new appointment made temporarily in vacancies caused as result of action under rule 14 below or 154 of the Tamil Nadu Educational Rules, if his services are to be terminated consequent on the return of the permanent teacher on the expiry of the term of the punishment imposed on him under the said rules.