Section 2(2) in The Tamil Nadu Municipal Corporations Service Rules, 1996
(2)A person is said to be "appointed to the service" when in accordance with these rules, or in accordance with the rules applicable at that time, as the case may be, he discharges for the first time the duties of a post borne on the cadre of the services or commences the probation, instruction or training, if any, prescribed for members thereof;
