Section 2(18) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
(18)War Service. - 'War Service' means -(a)service of any kind in a unit or formation liable for service overseas or in any operational area or in the Indian National Army (INA);(b)service in India under Military, Munitions or stores authorities, or in factories with a liability to serve overseas or in any operational area;(c)all other service involving subjection to Naval, Military or Air Force Law;(d)a period of training with a Military unit or formation involving liability to serve overseas or in any operational areas;(e)valuable service rendered to the fighting forces in other ways, for example, by way of recruiting;(f)service in Air Raid Precaution, or any other Civil Defence Organisation specified in this behalf by the Central or State Government; and(g)any service connected with the prosecution of the war which a person was required to undertake by a competent authority under the provision of any law for the time being in force.(h)Service in any of the following: -(i)National War front Organisation;(ii)Camouflage Organisation;(iii)Special Organisation for the Production of War Supplies through small scale industries;(iv)Any post associated with the training of war technicians, if duty in such post is declared by the Central Government to be 'military duty';(v)Post of Special Constable on Coastal Patrol Duty.(vi)Survey of India, if the service was temporary and involved liability for service overseas.
