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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(24) in Tamil Nadu Municipal Service Rules, 1970

(24)"Unit of appointment" - "Unit of appointment" in relation to a class or category of service shall mean a Municipality or more than one Municipality grouped together for the purpose of appointment to a service or promotion or discharge for want of vacancies or re-appointment or for confirmation of a member of that service;