Section 32 in Tamil Nadu Municipal Service Rules, 1970
32. Consequences of resignation. - A member of service shall, if he resigns his appointment, forfeits not only the service rendered by him in the particular post held by him at the time of resignation, but all his previous services under any municipality.
The re-appointment of such person to any service shall be treated in the same way as first appointment to service by direct recruitment and the rules governing such appointment shall apply and on such re-appointment he shall not be entitled to count any portion of his previous service for any benefit or concession admissible under any rule or order.
