Section 31 in The Tamil Nadu Municipal Corporations Service Rules, 1996
31. Re-employment of pensioners. - Notwithstanding anything to the contrary in these rules or the special rules, the Government shall have the power to re-employ in any class or category of the service any person who has retired from the service. The re-employment of such person shall not be regarded as a first appointment to the service, nor it shall confer on him the status of a member of the service in which he is re-employed.
