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State of Tamilnadu - Section

Section 3 in Special Rules for the Tamil Nadu School Educational Subordinate Service (Municipal and Township Schools)

3. Appointing authority. - (a) The appointment to the classes and categories specified in Column (1) of the Table below shall be made by the authorities specified in the corresponding entries in Column (2) thereof: -

  Class and Category Appointing authority
  (1) (2)
I 1. Supervisor Joint Director of School Education (Personal)
  2. School Assistant (B.T. Assistant)
  3. Tamil and other language Pandit Grade I(School Assistant)
  4. Head Master/Headmistress of Middle School Chief Educational Officer concerned.
II 1. Secondary Grade Assistant Chief Educational Officer concerned.
  2. Pandits and Munshi A (Tamil and other thanTamil) Pandit Grade-II.
  3. Higher Grade, Elementary Grade and NurseryTrained Teacher
  4. Head master/Headmistress of Primary Schools  
III 1. Craft Instructors Chief Educational Officer concerned.
  2. Art Master/Mistress
  3. Music Teacher
  4. Pre-Vocational Instructor
IV Physical Director Joint Director of School Education (Personnel)
V Physical Education Teacher Chief Educational Officer concerned.
(b)Unit for appointment, discharge, etc. - For the purpose of appointments as full members, re-appointment or discharge in different categories, the jurisdiction of each municipality or township, as the case may be, shall be treated as a unit.
(c)Postings and transfers. - All transfers and postings shall be made by the appointing authority:
Provided that the powers conferred on the appointing authority by this sub-rule may be exercised also by any authority to whom the appointing authority is administratively subordinate.