Section 149(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)No appointment by direct recruitment to any post shall be made except by calling for a list of eligible candidates from the Employment Exchange and also giving due publicity by means of announcement in the notice board of the society and also of the affiliated societies, inviting application from the eligible employees of such societies. Where the employment exchange issues a non-availability certificate, the society shall invite applications by giving advertisement in more than one daily newspaper in which one should be in regional language having wide circulation throughout the State:Provided that the above stipulation shall not apply-(i)to the appointment made on compassionate grounds;(ii)for the absorption of surplus employees of other co-operative societies;(iii)to the posts for which a Recruitment Bureau has been constituted under section 74 of the Act or in respect of which a common cadre of service has been constituted under section 75 of the Act.[(2-A) A society may transfer an employee to another society tor a period of not less than one year on deputation basis and the other society may avail the services of that employee on the terms and conditions agreed to by both the societies:] [Inserted by G. O. Ms. No. 326, Co-operation, Food and Consumer Protection (Cj1), dated 23rd December, 2007]Provided that no such transfer shall be made for a period exceeding three years.
