Section 1 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
1. Short title and Application.
(1)These rules may be called the Tamil Nadu Municipal Services (Discipline and Appeal) Rules, 1970.(2)They shall come into force from the date of issue of order, provided that every person to whom these rules shall apply shall be governed by the rules in force prior to the latter date.(3)They shall apply to (i) Every member of a Municipal service other than the members of services holding posts in any of the categories in Branch I of the Tamil Nadu Municipal Public Health and Medical service, as they are governed by the Regulations framed under the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939);(ii)Every person appointed to a class or category of a Municipal service other than the categories in Branch I of the Tamil Nadu Municipal Public Health and Medical Service under rule 8 of the General Rules in Part II of the Tamil Nadu Municipal Service Rules, 1970. But they shall not apply to any person appointed to a Municipal Service on contract under rule 9 of the general rules.Explanation. - If any doubt arises as to the application of these rules to any person, the matter shall be referred to the State Government whose decision shall be final.
