Section 30 in The Tamil Nadu Municipal Corporations Service Rules, 1996
30. Consequences of resignations. - (1) A member of the service shall if he resigns his appointment forfeit not only the service rendered by him in the particular post held by him at the time of resignation, but all his previous services.
(2)The re-appointment of such person to any post in the service shall be treated in the same way as first appointment of the service by direct recruitment and the rules governing such appointment shall apply and on such re-appointment he shall not be entitled to count any portion of his previous service for any benefit or concession admissible under any rule or order.
