Section 8 in Tamil Nadu Town Panchayat Establishment (Qualification and Recruitment of Office Assistants) Rules, 1988
8. Direct Recruitment.
(a)The appointing authority shall apply to the employment Officer of the area (hereinafter referred to as Employment Officer) for recommending a panel of suitable candidates where any of the post falls vacant and an appointment has to be made thereto.(b)The appointing authority shall ordinarily appoint the candidates recommended by the Employment Officer, provided that such candidates, have applied for the posts.(c)If no candidate is recommended by the employment Officer or if no suitable candidate is available from the list recommended by the Employment Officer the appointing authority shall proceed to fill up the vacancy temporarily in accordance with the instructions issued in this regard after intimation of the fact to the Employment Officer concerned.(d)Where a person appointed on the recommendation of the Employment Officer is discharged for want of vacancy; the appointing authority shall forthwith send a report to Employment Officer together with full particulars regarding the service, work and conduct of the person discharged.
