Section 2(1) in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
(1)Appointed to a service. - A person is said to be "appointed to a service" when in accordance with these rules, or in accordance with the rules applicable at the time, as the case may be, he discharges for the first time the duties of a post borne on the cadre of Town Panchayat Service or commences the probation, instruction or training prescribed for members thereof.Explanation. - The appointment of a person holding a post borne on the cadre of one service to hold additional charge of a post borne on the cadre of another service or to discharge the current duties thereof does not amount to appointment to the latter service;
