Section 10 in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
10. Removal of doubts.
- For the removal of doubts, it is hereby declared that nothing contained in this Act shall apply to-(i)the posts of Kamams which are held by whole-time Government Servants in the City of [Chennai] [ Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]; and(ii)the posts of Village Officers and Village Assistants which are held by the whole-time Government servants in the Kanyakumari district and Shencottah taluk of the Tirunelveli district.
