Section 15 in The Chennai Corporation Officers Service Rules, 1975
15. [Reservation of appointments] [Now the reservation for appointments are governed by the Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of scats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993 and Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation of seats in Educational Institutions including Private Educational Institutions and of Appointments or Posts in the Services under the State) Act, 2007.]. - Where the Special Rules lay down that the principle of reservation of appointments shall apply to any service, class or category, selection for appointment thereto shall be made on the following basis:-
(a)The unit of selection for appointment for the purpose of this rule shall be one hundred, of which eighteen shall be reserved for the Scheduled Castes and Scheduled Tribes and thirty-one shall be reserved for the Backward Classes and the remaining, fifty-one shall be filled on the basis of merit.(b)The claims of members of the Scheduled Castes and Scheduled Tribes and the Backward Classes shall also be considered for the fifty one appointments which shall be filled on the basis of merit and where a candidate belonging to Scheduled Castes or Scheduled Tribes or Backward Classes is selected on the basis of merit, the number of posts reserved for Scheduled Castes and Scheduled Tribes or for Backward Classes, as the case may be, shall not in any way be affected.(c)Selection for appointment under this rule shall be made in the order of rotation specified below :-
