Section 28 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
28. Re-employment of pensioners.
- Notwithstanding anything to the contrary in these regulations, the State Government shall have the power to re-employ any person who has retired from the service and the re-employment of such person shall not be regarded as a first appointment to the establishment nor shall it confer on him the status of a member of the establishment.
