Section 31A in Tamil Nadu Municipal Service Rules, 1970
31A. (a) Notwithstanding anything contained in these rules, the Government shall have the power -
(i)to transfer any officer or servant of a Panchayat Union Council to the service of any Municipality in accordance with the provisions contained in the Tamil Nadu Panchayats Act, 1958 [(Tamil Nadu Act XXXV of 1958:] [This Act has been repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).]Provided that no officer or servant shall be transferred except after consulting the Panchayat Union Council or Municipal Council concerned; and(ii)to transfer any officer or servant of the Madurai municipal Corporation to the service of any Municipality in accordance with the provisions contained in section 114 of the Madurai City municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971).(b)The seniority of a person appointed on such transfer is to be fixed just below the person who is the junior most in the respective category in any of the Tamil Nadu Municipal Services.
