Section 32 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
32. Consequences of resignation.
- A member of the establishment shall, if he resigns his appointment, forfeits all his previous service. The re-appointment of such persons shall be treated in the same way as first appointment to the establishment by direct recruitment and the regulations 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 or regulation.
