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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(12) in The Tamil Nadu Municipal Corporations Service Rules, 1996

(12)"Member of the service" means a person who has been appointed to the service and who has not retired or resigned or removed or dismissed, or substantially transferred or reverted to another service or discharged otherwise than for want of a vacancy in a municipal corporation. He may be a probationer or an approved probationer of that service :