Section 31 in Tamil Nadu Municipal Service Rules, 1970
31. Postings and transfers. - (a) A member of a service or class of a service may be required to serve in any post borne on cadre of such service or class,
(b)All transfers and postings shall be made by the appointing authority.(c)Notwithstanding anything contained in sub-rule (b), the Director of Municipal Administration or such other authority to whom power may be delegated may transfer a member of a service from one Municipality to another.(d)The power conferred under sub-rule (c) may be exercised by the State Government or any authority to whom the authority referred to in sub-rule (c) is subordinate.
