Section 56 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
56. Appointment of All India Service Officers to State posts.
- Notwithstanding anything contained in the Act or the special rules, an officiating or permanent officer of an All India Service may be appointed to any State service or class or category thereof, such officer shall not, by reason of such appointment, cease to be a member of an All India Service:Provided that no member of the Indian Administrative Service or the IndianPolice Service shall be appointed to a post in any State Service, or class or category thereof, unless such post is declared by the Government to be equivalent in status and responsibility to a post specified in Schedule III to the Indian Administrative Service (Pay) Rules, 1954, or as the case may be, in Schedule III to the Indian Police Service (Pay) Rules, 1954 as may be in force, from time to time.
