Section 318(3) in Tamil Nadu District Municipalities Act, 1920
(3)Application of sub-sections (1) and (2) to other municipal servants. - The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] may, by notification, direct that, on and froma date to be specified in the notification, the provisions of sub-sections (1) and (2) with respect to scavengers shall apply also to any specified class of municipal servants whose functions intimately concern the public health or safety.
