Section 2 in The Tamil Nadu Municipal Corporations Service Rules, 1996
2. Definitions.
- In these rules, unless therein anything repugnant in the subject or context,-(1)"Act" means the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) in the case of Corporation of Madurai and the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) in the cases of Corporations of Coimbatore, Tiruchirappalli, Tirunelveli and Salem;(2)A person is said to be "appointed to the service" when in accordance with these rules, or in accordance with the rules applicable at that time, as the case may be, he discharges for the first time the duties of a post borne on the cadre of the services or commences the probation, instruction or training, if any, prescribed for members thereof;(3)"Appointment Committee" means the Committee constituted by the Council under the Act for the purpose of appointment of employees under Glass III and IV;(4)"Approved candidates" means a candidate whose name appears in the authoritative list of candidates selected for appointment to any service, class or category of the service;(5)"Approved probationer" in a service, class or category of the service means a member of that class or category of the service who has satisfactorily completed his probation in a service;(6)"Backward Classes" and "Most Backward Classes" mean the communities classified as such in the General Rules for the Tamil Nadu State and Subordinate Services;(7)"Commissioner" means the Commissioners of Madurai or Coimbatore or Tiruchirappalli or Tirunelveli or Salem, as the case may be;(8)"Corporation" means the Corporations of Madurai or Coimbatore or Tiruchirappalli or Tirunelveli or Salem, as the case may be;(9)"Discharge of a member of the service" means dispensing with the service for want of vacancy in a Municipal Corporation;(10)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; or(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 or;(d)When he has compulsorily to wait for orders of posting on return from leave.(11)"General rules" means the rules in Part II of these rules.(12)"Member of the service" means a person who has been appointed to the service and who has not retired or resigned or removed or dismissed, or substantially transferred or reverted to another service or discharged otherwise than for want of a vacancy in a municipal corporation. He may be a probationer or an approved probationer of that service :(13)"Military duty" means the duty of any kind defined in Part I "Preliminary" of the Tamil Nadu State and Subordinate Service Rules.(14)"Probationer in the service" means a member of the service who has not completed his probation;(15)"Promotion" means the appointment of a member of any class or category or to a higher class or category of the service ;(16)A person is said to be a "recruited direct" when he is not already a member of the Corporation service to which the direct recruitment is made;(17)"Reversion" means the reversion of a member of a class or category of the service to lower class or category of the service tor want of vacancy;(18)"Scheduled Castes" means the communities classified as such in the General Rules for the Tamil Nadu State and Subordinate Services;(19)"Scheduled Tribes" means the communities classified as such in the General Rules for the Tamil Nadu State and Subordinate Services;(20)"Service" means any one of the Corporation Services in Part HI of these rules;(21)"Special Rules" means the Rules in Part III applicable to each service;(22)"Transfer" means the posting of a person holding one post to another post having identical scale of pay in the same service or from one service to another service in the same Corporation in accordance with the provisions contained in the Special Rules;(23)"War Service" means the service of any kind defined in Part I "Preliminary" of the Tamil Nadu State and Subordinate Service Rules.
