Section 375A(6) in Tamil Nadu District Municipalities Act, 1920
(6)Notwithstanding anything contained in this Act, every officer or employee, who, immediately before the date of such Notification, was in the service of such town panchayat, panchayat union council or village panchayat, as the case may be, shall, on and from the date of such Notification, be deemed to be an officer or employee of the municipality:Provided that- *(a)the terms and conditions applicable to such officer or employee consequent on his absorption in the service of the municipality shall not be less favourable than those applicable to such officer or employee immediately before the date of such Notification, as regards pay and allowances, leave, pension, gratuity, provident fund and age of superannuation; and(b)the service rendered by such officer or employee under such town panchayat, panchayat union council or village panchayat, as the case may be, upto the date of such Notification, shall be deemed to be the service under the municipality and he shall be entitled to count that service for the purpose of increments, leave, pension, provident fund and gratuity:Provided further that such officer or employee serving in such town panchayat, panchayat union council or village panchayat, as the case may be, shall be given an option to be exercised within such time and in such manner as may be prescribed either to be absorbed in the service of the municipality or to be transferred to the service referred to in section 73-A of this Act or to the service referred to in sections 104 and 105 of the Tamil Nadu Act 21 of 1994, as the case may be, or to be retrenched from the service of such town panchayat, panchayat union council or village panchayat, as the case may be, and on such retrenchment, he shall be eligible for such benefits as may be prescribed.][Provision not incorporated in the Act] [See section 3 of the Tamil Nadu District Municipalities (Second Amendment) Act, 1997 (Tamil Nadu Act 57 of 1997).]Validation of things done or action taken by the Special Officers. - Anything done or any action taken by the Special Officers deemed to have been appointed under sub-section (2) of section 375 of the principal Act, as amended by this Act, on or after the 13th day of August 1997 and before the 30th day of September 1997, shall, for all purposes, be deemed to be, and to have always been, validly done or taken in accordance with law and shall not be liable to be questioned in any Court of law.
