Section 7 in The Chennai Corporation Officers Service Rules, 1975
7. Members absent from duty. - The absence of a member of a service from duty in such service, whether oh leave or on foreign service or on deputation or for any other reason and whether his lien in a post borne on the cadre of such service, is suspended or not, shall not, if he is otherwise fit, render him ineligible in his him-
(a)for re-appointment to a substantive or officiating vacancy in the class, category or post in which he may be probationer or an approved probationer;(b)for promotion from a lower to higher category', in such service; or(c)for appointment to any substantive or officiating vacancy in another service if according to the rules governing appointment to such other service, he is entitled such appointment, as the case may be, in the same manner as if he had not been absent. He shall be entitled to all the privileges in respect of appointment, seniority, probation and appointment as full member which he would have enjoyed, but for his absence subject to his completing satisfactorily the period of probation on his return.
