Section 2(12) in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
(12)Recruited by Transfer. - A candidate is said to be "recruited b.y transfer" to the service -(a)if, at the time of his first appointment thereto, he is either a full member or an approved probationer in any other service, the rule for which prescribe a period of probation for member thereof; or(b)in case at the time of his first appointment thereto, he is the holder of a post which has been included in another service but for which no probation has been prescribed, if he has put in that post satisfactory service for a total period of two years on duty within a continuous period of three years.Explanation. - Where the rules provide for recruitment to that service or to any class or category thereof by transfer from any specified service, class or category, a candidate need not, for the purposes of such recruitment, be a full member or an approved probationer in the service, class or category so specified, provided he is a full member or an approved probationer in any other service, class or category;
