Section 11(iii) in Tamil Nadu Town Panchayat Establishment (Qualification and Recruitment of Office Assistants) Rules, 1988
(iii)Before a permanent servant is discharged under this sub-rule, notice of not less than three months shall be given and if the period by which the notice actually given, falls short of three months and the servant has not been provided with other employment on the date on which his services are dispensed with a gratuity not exceeding his emoluments for the period falling short of three months shall with the sanction of the authority competent to dispense with the service of the servant concerned, be paid to him in addition to the gratuity, if any to which he may be entitled under the rules in that behalf;
