Section 31A(i) in Tamil Nadu Municipal Service Rules, 1970
(i)to transfer any officer or servant of a Panchayat Union Council to the service of any Municipality in accordance with the provisions contained in the Tamil Nadu Panchayats Act, 1958 [(Tamil Nadu Act XXXV of 1958:] [This Act has been repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).]
