Section 151 in Tamil Nadu Co-operative Societies Rules, 1988
151. [ Procedure to be followed by Recruitment Bureau. [Substituted by SRO A-7/2011 - G.O. Ms. No. 25, Co-operation, Food and Consumer Protection (Cj1), dated 17.2.2011.]
(1)(a)Every society shall report to the Recruitment Bureau for the State every vacancy and vacancy anticipated in the posts of paid officers or servants in the category of Junior Assistant and above that may arise in the society together with all the relevant particulars relating to the posts within fifteen days in respect of the existing vacancy and within ninety days prior to the date on which the vacancy is anticipated.(b)Every society running fair price shops effecting the Public Distribution System, shall report to the Recruitment Bureau for the revenue district concerned, every vacancy and vacancy anticipated in the posts of Salesman and Packer that may arise in the society together will all the relevant particulars relating to the said posts within fifteen days in respect of the existing vacancy and within ninety days prior to the date on which the vacancy is anticipated.(2)[ On receipt of the report under Clause (a) of sub-rule (1), the Recruitment Bureau for the State shall invite Applications for eligible candidates by advertisements, in one English daily and two Tamil dailies having circulation in the whole of the State of Tamil Nadu, approved by the Government for issue of Government advertisements.] [Proviso was substituted by G. O. Ms. No. 355, Co-operation, Food and Consumers Protection, dated the 1st October 2002.](3)On receipt of the report under clause (b) of sub-rule (1), the Recruitment Bureau for the Revenue District concerned shall call for applications from eligible candidates by advertisements in two local Tamil dailies having circulation in the district concerned and approved by the Government for the purpose of issue of Government advertisements and also call for list of eligible candidates from the District Employment Exchange concerned.(4)[(a) The District Recruitment Bureau shall recruit candidates by holding interview only.] [Substituted by SRO A-31/ 2012 - G.O. Ms. No. 136, Co-operation, Food and Consumer Protection (Cj1), dated 25.10.2012, published dated 31.10.2012.](b)[ The State Recruitment Bureau shall recruit candidates by holding both written examination and interview and that the ratio of marks for written examination and interview shall be 85:15.] [Substituted by SRO A-31/ 2012 - G.O. Ms. No. 136. Co-operation, Food and Consumer Protection (Cj1), dated 25.10.2012, published dated 31.10.2012.](c)The Controller of Examination for District Recruitment Bureau shall with the prior approval of District Recruitment Bureau, fix the examination schedule, frame questions conduct examination and arrange for evaluation of answer paper and he shall do all such things required for the conduct of examination and submit the mark list of the candidates to the District Recruitment Bureau for final selection on merit basis.(d)The Controller of Examinations shall, with the prior approval of the Recruitment Bureau for the State, fix the examination schedule, frame questions and syllabus, lay down policies and arrange for valuation. He shall do such other things as are required for the conduct of examination and shall also arrange for the conduct of interview by the Recruitment Bureau for the State.(5)[(a) The District Recruitment Bureau shall conduct interview by itself or, if the situation warrants, may constitute more number of Interview Boards consisting of subject experts and of experienced officers. The members of the District Recruitment Bureau or of the Interview Boards, as the case may be, shall award marks on the basis of the performance of the candidates in the interview. The District Recruitment Bureau shall rank the candidates in accordance with the marks obtained in the interview.(b)The State Recruitment Bureau shall conduct the interview by itself or, if the situation warrants, may constitute more number of Interview Boards consisting of subject experts and of experienced officers. The members of the State Recruitment Bureau or of the Interview Boards, as the case may be, shall award marks on the basis of the performance of the candidates in the interview.. The Controller of Examination shall rank the candidates in accordance with the marks obtained in the written examination and the average of the marks awarded to the candidates in the interview and the State Recruitment Bureau shall finalize the list of selected candidates.](c)For every four vacancies or part thereof, one more candidate shall be selected and kept in the waiting list which shall be in force for a period of six months from the date of finalisation of selection.(6)The Recruitment Bureau for the State and for the Revenue District shall complete the recruitment within one hundred and eighty days of receipt of the report under sub-rule (1) and shall communicate the list of selected candidates to the society concerned.(7)The society concerned shall issue the order of appointment to the selected candid ates in the order of the rank assigned to them. A copy of every order of appointment shall be communicated to the Recruitment Bureau concerned.(8)The Recruitment Bureaus for the State and for the Revenue district may appoint such staff as may be necessary to assist it in the discharge of its functions.(9)Every society for which recruitment is made shall pay to the Recruitment Bureau concerned, a sum towards full or proportionate cost of such recruitment as may be determined by the Recruitment Bureau.] [Substituted by SRO A-37/ 2012 - G.O. Ms. No. 148, Co-operation, Food and Consumer Protection (Cj1), dated 5.12.2012, published dated 26.12.2012.]
