Section 2(6) in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
(6)Duty. - A person is said to be "on duty" as a member of service -(a)"when he is performing the duties of a post borne on the cadre of such service or is undergoing the probation, instruction or training prescribed for such service;(b)when he is on joining time; or(c)when he is absent from duty during vacation or on authorised holidays or on casual leave taken in accordance with the instructions regulating such leave issued by the State Government having been on duty immediately before and immediately after such absence;(d)when he has compulsorily to wait for orders of porting on return from leave".
