Section 15(c) in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
(c)A person appointed under sub-rule (a) shall be paid either his substantive pay or the minimum pay in the time scale of pay applicable to the post, as the case may be, whichever is higher. The period of service rendered in the post under sub-rule (a) shall not count for increments in the post.
