Section 40 in Tamil Nadu Municipal Service Rules, 1970
40. Furnishing of security deposit in a particular class or category of a service. - It shall be open to the Director of Municipal Administration to direct, with the prior approval of the State Government, by means of a general or special order, that a person before he is appointed to a particular class or category of a service shall furnish security for a specified amount. The amount of security and the manner of taking it shall be given in the order. No person shall be appointed to any class or category unless he furnishes security in accordance with the said order.
