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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(f) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(f)"member of the service" means a person who has been appointed to that service and who has not retired or resigned, been removed or dismissed or been discharged otherwise than for want of vacancy. He may be a probationer, an approved probationer ora full member of that service;