Section 1(4) in The Tamil Nadu Village Servants Service Rules, 1980
(4)They shall apply to all Village Servants -(i)appointed on or after the coming into force of these rules;(ii)appointed under the Madras Proprietary Estates' Village Service Act, 1894 (Madras Act II of 1894) or the Madras Hereditary Village Officers Act, 1895 (Madras Act III of 1895) and who continue to hold office by virtue of sub-section (3) of section 2 of the Tamil Nadu Proprietary Estates' Village Service and the Tamil Nadu Hereditary Village Officers (Repeal) Act, 1968 (Tamil Nadu Act 20 of 1968); or(iii)under the Tamil Nadu Village Officers (Appointed under the Board's Standing Orders) Service Rules, 1978; and(iv)under the Tamil Nadu Village Officers Service Rules, 1970 on the date of coming into force of these rules.
