Section 77(3) in Tamil Nadu District Municipalities Act, 1920
(3)[ No Government servant employed by a municipal council shall be dismissed or removed from such employment-(a)in case he is employed as a medical officer, without the consent of the [State] Government; and(b)in any other case, without the consent of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950] Government or until three months notice in writing to that effect shall have been given to the chief controlling authority of the branch of the Government service to which the Government servant belongs.]
