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

State of Tamilnadu - Subsection

Section 2(10) in Tamil Nadu Municipal Service Rules, 1970

(10)"Member of a Service" - "Member of a service" means a person who has been appointed to that service and has not retired or resigned, been removed or dismissed or been discharged otherwise than for want of vacancy. He may be a probationer, an approved probationer or a full member of that service;