Section 2(12) in Tamil Nadu Municipal Service Rules, 1970
(12)"Municipal Commissioner or Commissioner" - "Municipal Commissioner" or "Commissioner" shall mean and include a Special Officer of a Municipality where there is no Municipal Council and the Executive Authority of a Township Committee;(12-A) "Municipality" - "Municipality" shall mean and include every Municipality and the "Township Committees" constituted under the Tamil Nadu District Municipalities Act, 1920(Tamil Nadu Act V of 1920) or the Committees to which the provisions of the Tamil Nadu District Municipalities Act, 1920 have been extended;
