Section 2(25) in The Coimbatore City Municipal Corporation Service Rules, 1987
(25)"War Service" - "War Service" means,-(a)service of any kind in a unit of formation liable for services overseas or in any operational area or in the Indian National Army (I. N. A.);(b)service in India under Military, Munitions or stores authorities or in factories with a liability to serve overseas or in any operational area;(c)All the service involving subjection to Naval, Military or Air Force Law;(d)A period of training with a military unit or formation involving liability to serve overseas or in any operational area;(e)Valuable service rendered to the fighting forces in other ways e.g., by way or recruiting;(f)Service in A. R. F. or any other Civil Defence Organisation specified in this behalf by the Central or State Government; and(g)(1) Any service connected with the prosecution of the war which a person was required to undertake by a competent authority under the provision of any law for the time being in force;
