Section 2 in The Coimbatore City Municipal Corporation Service Rules, 1987
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(1)"Act" means the Coimbatore City Municipal Corporation Act, 1981, (Tamil Nadu Act 25 of 1981).(2)"Appointed to the Service" - A person is said to be "appointed to the Service" when in accordance with these rules or in accordance with the rules applicable at the time, as the case may be, he discharges for the first time, the duties of a post borne on the cadre of the service or commences the probation, instruction or training, if any, prescribed for members thereof;(3)"Approved Candidate" - A person is said to be an "approved candidate" of a Corporation service if his name appears in the authoritative list of candidates selected for appointment to any class or category of the service;(4)"Approved Probationer" - "Approved Probationer" in a class or category of the sendee means a member of that class or category of the service who has satisfactorily completed his probation and awaits appointment as full member of such class or category of the service.(5)"Backward Classes" - "Backward Classes" means the communities classified by Government, from time to time, as such in the General Rules for the Tamil Nadu State and Subordinate Services;(6)"Commissioner" means the Commissioner, Corporation of Coimbatore;(7)"Committee" means the "Appointments Committee" or the with "Appeal Committee" in accordance the context;(8)"Corporation" - "Corporation" means the Municipal Corporation of Coimbatore;(9)"Council" - "Council" means the Council of the Municipal Corporation of Coimbatore;(10)"Discharge of a member of the service" - "Discharge of a member of the service" means dispensing with the service for want of vacancy;(11)"Duty" - A person is said to be "on duty" as a member of the service-(a)When he is performing the duties of a post borne on the cadre of the service or is undergoing the probation, instruction or training, if any, prescribed for the 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 having been on duty immediately before and immediately after such absence;(12)"Full Member" - "Full Member" of the service means, a member of the service who has been appointed substantively to a permanent post borne on the cadre thereof;(13)"General Rules" - "General Rules" shall mean the rules.in Part II of these rules;(14)"Member of the service" - "Member of the service" means a person who has been appointed to the service and who has not retired or resigned or has been removed or dismissed, or has been discharged otherwise than for want of vacancy. He may be a probationer or approved probationer of a full member of that service;(15)"Military duty" - "Military duty" means,-(a)duty of any kind (including a course of training) involving subjection to Naval, Military or Air Force Law; or(b)duty (including a course of training) with a liability to serve overseas or in any operational area in Naval, Military or Air Force Unit or formation or under Military, Munitions or Stores authorises or in factories; or(c)whole-time duty in-(i)the Civil Pioneer Force, the Madras Civil Labour Units or the Madras Labour Units for Ceylon; or(ii)the A. R. P. or any other Civil Defence Organisation specified by the Central Government; or(iii)any post created for the efficient prosecution of the war of 1939-1946 or associated with the training of war technicians, if duty in such post is declared by the Central Government to be military duty.Explanation. - No duty shall be treated as military duty unless either of the following conditions is satisfied:-(i)it must have been rendered within the period commencing on the 3rd September 1939 and ending with the 21st November 1984, Provided that if it commenced on or after the 2nd April 1946, it shall not be reckoned as Military duty; orIt must have commenced on any date on or after the 26th October 1962.(16)"Probationer" - "Probationer" in the service means a member of the sendee who has not completed his probation;(17)"Promotion" - "Promotion" means the appointment of a member of any category of the service or a class or service to a higher category or class of the service;(18)"Recruited direct" - A person is said to be recruited direct when he is not already a member of the Corporation service, to which the direct recruitment is made;(19)"Reversion" - "Reversion" shall mean the reversion of a member of a class or category of the service to a lower class or category of the service for want of a vacancy;(20)"Scheduled Castes" - "Scheduled Castes" means the communities classified as such in the General Rules of the Tamil Nadu State and Subordinate Services.Explanation. - No person who professes a religion different from Hinduism shall be deemed to be a member of Scheduled Caste;(21)"Scheduled Tribes" - "Scheduled Tribes" means the communities classified as such in the General Rules for the Tamil Nadu State and Subordinate Services;(22)"Service" - "Service" shall mean any one of the following Corporation Services-(a)General Services;(b)Engineering and Water Supply Services;(c)Town Planning Service;(d)Medical Service;(e)Educational Service; and(f)Public Health Services;(23)"Special Rules" - "Special Rules" shall mean the rules applicable to the classes of services classified;(24)"Transfer" - "Transfer" shall mean the posting of a holding one post to another identical post under the Corporation;(25)"War Service" - "War Service" means,-(a)service of any kind in a unit of formation liable for services overseas or in any operational area or in the Indian National Army (I. N. A.);(b)service in India under Military, Munitions or stores authorities or in factories with a liability to serve overseas or in any operational area;(c)All the service involving subjection to Naval, Military or Air Force Law;(d)A period of training with a military unit or formation involving liability to serve overseas or in any operational area;(e)Valuable service rendered to the fighting forces in other ways e.g., by way or recruiting;(f)Service in A. R. F. or any other Civil Defence Organisation specified in this behalf by the Central or State Government; and(g)(1) Any service connected with the prosecution of the war which a person was required to undertake by a competent authority under the provision of any law for the time being in force;(2)service in any of the following:-(i)National War Front Organisation;(ii)Camouflage Organisation;(iii)Special Organisation for the Production of war supplies thought small scale industries;(iv)Any post associated with the training of war technicians, if duty in such post is declared by the Central Government to be "Military duty" ;(v)Post of Special Constable on coastal patrol duty;(vi)Survey of India if the service was temporary and involved liability for serve overseas;
