Section 5 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
5. Debarred and dismissed servants of Government and Local Bodies not to be employed. - No person who has been dismissed from the service of the Central or State Government or of any local authority or who has been removed from such service on account of insolvency or who has been debarred from employment in the service of the Central or State Government shall be entertained in service, except with the previous sanction of the Director of Town Panchayats.
