Section 8 in The Chennai Corporation Engineering Service Rules, 1969
8. Military duty in connection with the National Emergency.
- Notwithstanding anything contained in these rules or any other rules, the following provisions shall apply to the members of the service who have deputed for military duty in connection with the National Emergency proclaimed on the 26th October of 1962 and to those non-service persons who joined the Armed Forces during the Emergency and are recruited to this service against the vacancies reserved for candidates who have rendered military service.(i)Fifty per cent of the substantive vacancies which arose after the declaration of the National Emergency and which may arise hereafter during the continuance of the emergency in the category of Assistant Executive Engineers shall be reserved to be filled in by those deputed for military duty and non-service persons who have rendered military service in connection with the National Emergency and are recruited as Assistant Executive Engineers on discharge from the Armed Forces in the following order of priority, namely:-(i)Members of the Services;(ii)Persons employed temporarily;(iii)Persons who were not in Corporation Service.(ii)Any period of "Field Service" rendered by a member of the service who has been deputed for military service shall be for the purpose of probation and increment count as duty in the post borne on the service.Explanation. - For purposes of this clause "Field Service" shall mean military duty in any area declared as "Field Area" by the Defence Department of the Government of India.
