Section 77(4) in Tamil Nadu District Municipalities Act, 1920
(4)No Government servant employed by a municipal council shall, except in cases of emergency, be withdrawn from the service of the council without the consent of the municipal council, unless and until the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall have given three months notice in writing to that effect to the municipal council or unless some other Government servant has been deputed to replace the one withdrawn.
