Section 373(g) in Tamil Nadu District Municipalities Act, 1920
(g)all officers and servants in the employment of the township committee immediately before the specified date shall be officers and servants of the municipality, or as the case may, be the [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).], under this Act, and shall until other provision is made in accordance with the provisions of this Act, receive salaries and allowances and subject to the conditions of service to which they were entitled or subject immediately before such date:
