Section 35 in Tamil Nadu Municipal Service Rules, 1970
35. Re-employment of pensioners. - Notwithstanding anything to the contrary in these rules or the special rules, the State Government shall have the power to re-employ in any Municipal Service or class or category thereof any person who has retired from a municipal Service. The re-employment of such person shall not be regarded as a first appointment to that service, nor it shall confer on him the status of a service in which he is re-employed.
