Section 77 in Tamil Nadu District Municipalities Act, 1920
77. Special provisions regarding Government servants lent to council.
(1)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, on the application of any municipal council, place the services of any Government servant [employed in connection with the affairs of the [State] [These words were inserted by the Adaptation Order of 1937.]] at the disposal of the council to be employed by it for the purposes of this Act. The council shall pay any Government servant so employed the salary he may be entitled to receive under the rules of the branch of Government service to which he belongs, and shall [also make any contribution towards the pension and leave allowances of such servant as may be required, by the conditions of his service under the [Government] [These words substituted for the words 'also pay the Local Government such contribution towards the pension and leave allowances of such servant as may be payable under the regulation in that behalf in force for the time being' by the Adaptation Order of 1937.], to be paid by him or on his behalf.](2)If such servant, while employed by the municipal council or if any other servant of the council does any work for [the State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950], the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950], shall contribute to the municipal fund so much of the salary of such servant as the[State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] may consider to be an equivalent for such work.(3)[ No Government servant employed by a municipal council shall be dismissed or removed from such employment-(a)in case he is employed as a medical officer, without the consent of the [State] Government; and(b)in any other case, without the consent of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950] Government or until three months notice in writing to that effect shall have been given to the chief controlling authority of the branch of the Government service to which the Government servant belongs.](4)No Government servant employed by a municipal council shall, except in cases of emergency, be withdrawn from the service of the council without the consent of the municipal council, unless and until the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall have given three months notice in writing to that effect to the municipal council or unless some other Government servant has been deputed to replace the one withdrawn.(5)Government servants employed by municipal councils shall be entitled to leave and other privileges in accordance with the regulations applicable to the department of the general administration to which they belong.
