Section 6 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
6. Retention or Re-appointment of a person convicted of an offence involving moral turpitude. - No officer or servant of a town panchayat who is convicted of offence involving moral turpitude shall be retained in the service of the town panchayat and no person so convicted shall be appointed to any post in its service, except with the special sanction of the Director of Town Panchayats.
