Section 24(4) in The Tamil Nadu Municipal Corporations Service Rules, 1996
(4)Notwithstanding anything contained in sub-rules (1) to (3), a member of a service who had been on leave for a period of three years, continuously for any reason except higher studies, shall not be considered for appointment to higher category either by promotion or by recruitment by transfer unless he has completed service for a period of one year from the date on which he joins duty on return from leave.
