Section 2(2) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(2)A member of the Tamil Nadu Public Health Service whose services are placed at the disposal of any registered company or body corporate registered or established by a special statute shall, for the purpose of these rules, be deemed to be a member of such service or deemed to hold such post in the service notwithstanding that his salary is drawn from a source other than the Municipal Fund.
