Section 8 in Tamil Nadu Municipal Service Rules, 1970
8. Temporary appointments and promotions. - (a) The appointing authority may appoint any person temporarily for a period not exceeding six months or promote any person temporarily for a period not exceeding three months for any one of the following reasons: -
(i)In order to fill up a vacancy which has arisen in any category or class of a service immediately in the public interest and where there will be undue delay in making an appointment in accordance with the rules.(ii)Where it is necessary to fill up a short vacancy in a category or class of a service and the appointment of a person who is eligible for appointment or promotion under the rules involves excessive expenditure on travelling allowance or exceptional administrative inconvenience.(b)Where it is necessary to appoint an officer against whom an enquiry, into allegations of corruption or misconduct is pending, the appointing authority may appoint him temporarily pending enquiry into the charges against him.(c)A person appointed or promoted temporarily under clause (a) or clause (b) shall not be regarded as a probationer in such service, class or category. The services of such a person shall be liable to be terminated by the appointing authority at any time without notice and without reasons being assigned.(d)A person appointed or promoted temporarily under clause (a) or (b) shall be paid his substantive pay or the minimum of the time-scale of pay applicable to the post, whichever is higher.
