Section 10 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
10. Reservation of Appointments. - (a) In making appointments by direct recruitments to the posts under town panchayats, out of every fifty vacancies in the same category of posts twenty-five vacancies shall be reserved for the Backward Classes specified in Schedule I to the rules and nine vacancies shall be reserved for the Scheduled Castes and Scheduled Tribes specified in Schedule II to these rules, and the remaining sixteen vacancies shall be filled on the basis of merit.
(b)The claims of members of the Scheduled Castes and the Scheduled Tribes or the Backward Classes shall also be considered or the sixteen vacancies other than those reserved under sub-rule (a); when a candidate belonging to Scheduled Caste, Scheduled Tribe or Backward Class is selected for appointment on the basis of merit to a non-reserved vacancy, 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 effected.(c)If a qualified and suitable candidate belonging to any of the Scheduled Castes and Scheduled Tribes or Backward Classes is not available for selection for appointment in the turn allotted for them in the cycle, the turn so allotted, to the Backward Classes shall lapse and the vacancy shall be filled by the next turn in the order of rotation; but the turn so reserved for Scheduled Castes and Scheduled Tribes shall, however, not lapse and the number of candidates to be selected in that recruitment shall be reduced by the number of Scheduled Castes and Scheduled Tribes candidates not available for selection against the turn reserved for them; the unfilled vacancies reserved for Scheduled Castes and Scheduled Tribes shall be carried over to the next recruitment; and selection for appointment to the post in the next recruitment shall be made first for the carried over turns and then the normal rotation shall be followed. If qualified Scheduled Castes/Scheduled Tribe candidates are not available even then, the carried over turns shall lapse and the vacancy shall be filled by the next turn in the order of rotation.(d)Selection for appointment under this rule shall be made in the order of rotation specified in Appendix I to these rules.(e)The rule of reservation is applicable to categories of posts, the cadre strength of which is ten and above.
