Section 7 in Tamil Nadu Municipal Service Rules, 1970
7. Members absent from duty. - The absence of a member of a service from duty in such service, whether on leave or on foreign service or on deputation or for any other reason and whether his lien in a post borne on the cadre of such service is suspended or not shall not, if he is otherwise fit, render him ineligible in his turn -
(a)for re-appointment to a substantive or officiating vacancy in the class, category, grade or post in which he may be probationer or an approved probationer;(b)for promotion from a lower to a higher category in such service, as the case may be, in the same manner as if he had not been absent. He shall be entitled to all the privileges in respect of appointment, seniority, probation and appointment as full member which he would have enjoyed, but for his. absence, subject to his completing satisfactorily the period of probation on his return.
