Section 7 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
7. Unit for Appointment, Reversion and Discharge of probationers or Approved probationers or full members. - For purpose of appointment, reversion or discharge for want of vacancies and re-appointment of probationers and approved probationers and appointment as full member, each town panchayat shall constitute a separate unit and where a separate service has been constituted under Chapter II of Part III the Revenue District concerned shall be the Unit.
