Section 2(10) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
(10)Military Duty. - 'Military duty' means -(i)duty of any kind (including a course of training) involving subjection to Naval, Military or Air force Law, or(ii)duty (including a course of training) with a liability to serve overseas or in any operational area in Naval, Military or Air Force Unit or formation or under Military Munitions or stores authorities or in factories; or(iii)Whole time duty in -(a)the Civil Pioneer Force, the Madras Civil Labour Units, or the Madras Labour Units for Ceylon; or(b)the Air Raid Precaution, or any other Civil Defence Organisation specified by the Central Government; or(c)any post created for the efficient prosecution of the war of 1939-1946, or associated with the training of war technicians, if duty of such post is declared by the Central Government to be military duty.Explanation. - No duty shall be treated as military duty unless either of the following conditions is satisfied, namely: -(i)it must have been rendered with the period commencing on the 3rd September 1939 and ending with the 21st November 1948:Provided that, if it commenced on or after the 2nd April 1946, it shall not be reckoned as military duty; or(ii)it must have commenced on any date on or after the 26th October 1962;
