Section 2(11) in The Chennai Corporation Officers Service Rules, 1975
(11)"military duty" means-(i)duty of any kind (including a course of training) involving subjection to Naval, Military or Air Force Law; or(ii)duty (including a course of training) with a liability to serve overseas or in any operational area in Naval, Military or Air Force Units or formation or under Military Munitions or Stores Authorities or in factories; or(iii)whole time duty in-(a)the Civil Pioneer Force, the Madras Civil Labour Units or the Madras Labour Units for Ceylon, or(b)the A.R.P. or any other Civil Defence Organisation specified by the Central Government, or(c)any post created for the efficient prosecution of war of 1939-46, or associated with the training of war technicians, if duty in such post is declared by the Central Government to be military duty;Explanation. - No duty shall be treated as military duty unless either of the following conditions is satisfied-(i)it must have been rendered within the period commencing on the 3rd September 1939 and ending with the 21st November 1948:Provided that if it commenced on or after 22nd April 1946 it shall not be reckoned as military duty; or(ii)it must have commenced on any date within the period commencing on the 26th October 1962 and ending with the 10th January 1968.
