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State of Tamilnadu- Act

Tamil Nadu Municipal General Service Rules, 1970

TAMILNADU
India

Tamil Nadu Municipal General Service Rules, 1970

Rule TAMIL-NADU-MUNICIPAL-GENERAL-SERVICE-RULES-1970 of 1970

Published on 1 January 1970
Commenced on 1 January 1970
[This is the version of this document from 1 January 1970.]
[Note: The original publication document is not available and this content could not be verified.]

Part 3 – Special Rules - Section-1

These rules shall be called the Tamil Nadu Municipal General Service Rules, 1970.

1. Constitution.

- The service shall consist of the following classes and categories, namely: -

CLASS I	Managers, Special Grade
CLASS I-A
Category 1	Managers, Selection Grade
Category 2	Revenue Officers, Special Grade
CLASS II
Category 1	Managers, I Grade Municipalities
Category 2	Accountants, Special and Selection Grade Municipalities
Category 3	Assistant Revenue Officers, Special Grade Municipalities
Category 4	Revenue Officers, Selection Grade Municipalities
CLASS III	Park Supervisors.
CLASS IV]
Category 1	Assistant Revenue Officers, Selection Grade Municipalities
Category 2	Assistant Accountants, Special and Selection GradeMunicipalities
Category 3	Managers, II and III Grade Municipalities
Category 4	Revenue Officers, I Grade Municipalities
Category 5	Accountants, I Grade Municipalities
CLASS V
Category 1	Head Clerks
Category 2	Accountants, II and III Grade Municipalities
Category 3	Assessors
Category 4	Assistants
Category 5	Market Superintendents
Category 6	Cashiers
Category 7	Store-keepers, I Grade
Category 8	Revenue Inspectors
CLASS VI	Radio Operator
CLASS VI-A	Park Superintendent, I Grade'
CLASS VII
Category 1	Junior Assistants
Category 2	Poor House Wardern
Category 3	Shroff
Category 4	Store Keepers, II Grade)
Category 5	Revenue Assistant, Grade I
CLASS VII-A	Typists including Steno-typists
CLASS VII-B
Category 1	Horticultural Assistants
Category 2	Park Superintendents, II Grade.
CLASS VII-C	Selection Grade Bill Collectors.
CLASS VIII	Butler
CLASS IX-
Category 1	Cinema Operator
Category 2	Revenue Assistant-Grade II
CLASS X
Category 1	Record Clerk
Category 2	Telephone Operator.

2. Inter-changeability of categories.

- Every category in each of the following Classes, namely, Classes I-A. II, IV, V, VII, VII-B [***] [The figure IX was omitted by SROA No. 159/81, RD&LA, dated the 25th April 1981.] and X mentioned in rule 1 shall be interchangeable with the other category or categories, as the case may be, in the same Class.

3. Methods of Appointment.

(a)

(i)Appointment to the following classes and categories shall be made by direct recruitment: -

CLASS VI	Radio Operators
Omitted
CLASS VII-B
Category 1	Horticultural Assistant
Category 2	Park Superintendents, II Grade
CLASS VII
Omitted
Class IX - Category 1	Cinema Operator
Class X - Category 2	Telephone Operator

(ii)A person who has been appointed to Class VII-A and has completed his probation satisfactorily in that Class shall be eligible to be transferred and appointed to any categories in Class VII.

(iii)A person who has been appointed to any of the categories in Class VII and has satisfactorily completed his probation in that category shall be eligible to be transferred and appointed to Class VII-A.

(b)Appointment to the posts mentioned in column (1) of the Table below shall be made by promotion from the holder of the posts mentioned in the corresponding entries in column (2) thereof:

Post	Categories
(1)	(2)
Class I - Managers, Special Grade	From the categories in Class I-A
Class I-A
Category 1 - Managers, Selection Grade	From the categories in Class II
Category 2 - Revenue Officers, Special Grade	Categories in Class II
Class II
Category 1- Managers, I Grade Municipalities	From the categories in Class V
2. Accountants, Special and Selection GradeMunicipalities
3. Assistants Revenue Officers, Special GradeMunicipalities
4. Revenue Officers, Selection GradeMunicipalities	From the categories in Class V
Class III Park Supervisors	From Class VI-A
Class IV
Category 1. Assistant Revenue Officers,Selection grade Municipalities
2. Assistant Accountants, Special and Selectiongrade Municipalities	From the categories in Class V
3. Managers, II and III Grade Municipalities
4. Revenue Officer, I Grade Municipalities
5. Accountants, I Grade Municipalities]
Class V
Category 1 - Head clerks
2. Accountants, II and III Grade Municipalities	From the categories in Classes VII and
3. Assessors
4. Assistants
5. Market Superintendent
6. Cashiers
7. Storekeeper, I Grade
Class VI-A Park Superintendent-I Grade	From the categories in Class VII-B

(c)

(i)Appointment to the posts mentioned in column (1) of the Table below shall be made by the methods specified in column (2) thereof: -

Class VII
Category 1-Junior Assistants	By direct recruitment or by promotion from the Category ofRecord Clerk and Revenue Assistant, Grade II.
Category 2-Poor house Warden
Category 3-Shroff
Category 4-Store Keeper, Grade II	By direct recruitment or by promotion from the Category ofRevenue Assistant, Grade II and Record Clerk.
Category 5-Revenue Assistant, Grade I.]
Class VIIA
Typist including Steno-Typist
Class VII-C Selection Grade Bill Collector	From the category of Bill Collector. Provided that when thereis a paucity of candidates qualified for appointment bypromotion, the appointing authority may, with the concurrence ofthe State Government and the Director of MunicipalAdministration in the case of Selection Grade Bill Collector,resort to direct recruitment.
Class IX-Category 2-Revenue Assistant,Grade II	By direct recruitment or by recruitment by transfer from theLast Grade Service
Class X - Category 1: Record Clerk

(ii)[ Appointment by direct recruitment and by promotion to Class VII shall be made in the ratio of 2:1 and appointment by direct recruitment and by recruitment and by recruitment by transfer to Category 2 of Class IX and Category 1 of Class X shall be made in the ratio of 3:1. If sufficient number of candidates are not available for promotion or by recruitment by transfer, the vacancies shall be filled by direct recruitment.] [Substituted by G.O.Ms. No. 222, MA6WS (ME-2), dated 30th September 1999.]

4. Authorities competent to recruit candidates and to make appointment.

(a)The recruiting authority in respect of the classes mentioned in column (1) below shall be those specified in the corresponding entry in column (2) thereof:

Classes	Recruiting Authority
(1)	(2)
Classes I, I-A, II, III, IV, V and VI-A	The Selection Committee
Classes VI, VII, VII-A, VII-B, VII-C, VIII,IX and X	The Appointment Committee

(b)The appointing authority in respect of the classes mentioned in column (1) below shall be those specified in the corresponding entry in column (2) thereof: -

Classes	Appointing Authority
(1)	(2)
Classes I, I-A, II, III, IV, V and VI-A	The Director of Municipal Administration
Classes VI, VII, VII-A, VII-B, VII-C, VIII, IX and X	The Commissioner

5. Qualifications (a) General.

- No person shall be appointed to any category in any class unless he possesses the minimum general educational qualification: -[Provided that a person who has completed S.S.L.C. shall be appointed by direct recruitment to category 2 of Class IX and category 1 of the Class X and a person who has passed VIII Standard in a recognised school shall be appointed by recruitment by transfer to category 2 of Class IX category 1 of Class X.] [Proviso was substituted by G.O.Ms. No. 222, MA&WS (ME-2), dated 30th September 1999.]Explanation. - A "recognised school" means a school maintained by or opened with the sanction of the Government of Tamil Nadu or to which recognition has been accorded by the Director of School Education under the Education Rules of the State.

(B)Special. - (i) No person shall be appointed to any of the categories in Class V or to any other higher class or category unless he has passed the Account Test for local bodies or the Panchayat Developmental Account Test Papers III and IV or the Departmental Test for officers of the panchayat Development Department or the Account Test for Subordinate Officers-Part I.

(ii)[ No person shall be appointed as a Typist in Class VII-A, unless he has passed the Government Technical Examinations in Typewriting in English by the Higher Grade and in Tamil by the Lower Grade. A person who has not passed the Government Technical Examination in Typewriting in Tamil by the Lower Grade, if appointed, shall pass the said examination during the period of probation:] [Substituted by SRO-A 225P9, RD & LA, dated 21st July 1979.]

Provided that if a person who has passed the Government Technical Examination in Typewriting in English by the Higher Grade is not available, a person who has passed the said examination by the Lower Grade, he shall pass the examination during the period of probation.

(iii)No person shall be appointed as a Steno-Typist unless he has, in addition to the qualification prescribed for Typists, passed the Government Technical Examination in shorthand by the Lower Grade maybe appointed.

(iv)No person shall be appointed to the Classes or categories of posts mentioned in column (1) of the Table below unless he possesses the qualifications mentioned in the corresponding entries in column (2) thereof: -

Posts	Qualification
(1)	(2)
Class VI- Radio Operators	(i) Must be a holder of an Instruments Mechanical trainingcertificate issued by the Industrial Training Institute atKakinada or the certificate issued by the Industrial TrainingInstitute at Thyagaraya Nagar or the certificate issued by anIndustrial Training Institute run by the Government of India,and
	(ii) Must have a suitable voice for making announcementthrough the mike over the system: Provided that preference shallbe given to candidates with I.S.L.C. qualification andpractical experience in servicing of sets and P. A. system inany approved firm or Institution.
Class VII-B Horticultural Assistant, and ParkSuperintendent-II	(i) Must possess a completed S.S.L.C.; (ii) Must hold acertificate Grade of proficiency in Horticulture; and (iii) musthave acquired training for not less than one year inhorticulture including ornamental gardening under theAgricultural Department of the Government of Tamil Nadu or
	Should be a Fieldman in the Tamil Nadu AgriculturalSubordinate Service with training for not less than one year inthe Departmental Certificate course conducted by theAgricultural Department of the Government of Tamil Nadu.
Class VIII- Butler	Must have passed III Form or VIII Standard and must haveexperience in cooking meals for 2 years.
Class IX- Category 1-Cinema operator	(i) Must have passed the S.S.L.C. or an equivalentexamination, (ii) Must’have passed the cinema operatorExamination conducted by the Government Board of Examiners, and(iii) Must have practical experience in radio mechanism for aperiod of not less than one year.
Class X- Category 2 Telephone operator	(i) Must possess a completed S.S.L.C. and (ii) Must haveacquired experience of 6 months in operating PBX Telephone.

6. Age.

- No person shall be appointed to any class or category in the service by direct recruitment, if he has not completed or will complete [thirty years] [Substituted for the word '28' by G. O. Ms. No. 222, MA 6WS (ME-2), dated 30th September 1999.] of age on the first day of July of the year in which the recruitment is made:Provided that the candidate belonging to Scheduled Castes and Scheduled Tribes shall be appointed to any class or category in the service by direct recruitment if he has not completed [thirty-five years] [Substituted for the word '33' by G. O. Ms. No. 222, MA &WS (ME-2), dated 30th September 1999.] of age on the said date.

7. Unit of appointment.

- For the purposes of appointment, discharge for want of vacancies, reappointment and appointment as full members, the unit shall be as follows: -

Class or category	Unit
(1)	(2)
1. all the categories in Classes I, All theMunicipalities in the I-A and II State taken together.
2. Class III, and all categories in classes IV,and VI-A.	The following groups each constitute a separateunit:Group 1: All the Municipalities in 1. Since have become aMunicipal Corporation (Tirunelveli), Kanayakumari andRamanathapuram districts taken together.Group II: All theMunicipalities in 1. Since have become a Municipal CorporationMadurai and Tiruchirapalli districts taken together.Group III:All the Municipalities in Thanjavur and South Arcot Districtstaken together.Group IV: All the Municipalities inChengalpattu, North Arcot and Dharmapuri districts takentogether.Group V: All the Municipalities in 1. Since havebecome a Municipal Corporation (Salem, Coimbatore) and theNilgiris Districts taken together.
3. All the categories in classes VI, VII, VII-A,VII-B VII-C. VIII, IX and X.	The Municipalities concerned.

8. [ Probation. [Substituted by G.O. Ms. 554, RD & LA, dated the 13th April 1983.]

(a)Every person appointed to a class or category by direct recruitment shall, from the date on which he joins duty, be on probation for a total period of two years on duty within a continuous period of three years.]

(b)Every person appointed to a class or category by recruitment by transfer shall, from the date on which he joins duty, be on probation for a total period of two years on duty within a continuous period of three years, if the responsibilities of the post to which he is appointed are distinctly of a higher order.

9. Procedure for recruitment.

- The following procedure shall be followed by the Selection and Appointment Committees in the matter of recruitment.

(1)For Promotion by Selection Committee: - (a) The Director of Municipal.Administration shall obtain from every Commissioner (i) the names of all eligible candidates in the employment of the Municipality concerned, and (ii) the Commissioner's views on the suitability or otherwise of the candidates for promotion. He shall, then, arrange their names in the order of the seniority in the class from which promotion has to be made and also record his own views on the fitness or otherwise of the candidates. He shall, thereafter, place the lists before the selection committee which shall scrutinise them and draw the promotion panel for each class.

(b)It shall be open to the selection committee to interview any candidate, if it considers it necessary to adjudge the fitness for promotion or the rank that should be assigned to him in the promotion panel.

(c)The selection committee shall, after it has drawn the promotion panel in the manner aforesaid, send it to the appointing authority,

(2)For direct recruitment by the Appointment Committee. - The Commissioner of the Municipality concerned shall call for a list of eligible candidates from the local Employment Exchange and place the list before the appointment committee. The committee shall select the required number of candidates on the basis of an interview only. If sufficient number of candidates from the Employment Exchange is not available, the Commissioner shall advertise the vacancies in the local dailies of the district and invite applications from eligible candidates and compile them. The application so compiled shall be placed before the appointment committee. The appointment committee shall, then, select the candidates on the basis of an interview only. If selection is to be made from such of those persons who are employees of Municipal Councils, the Employment Exchange need not be consulted. The selections shall be made separately for each class. The names of the candidates selected for appointment shall be arranged in the order of preference in each list. The lists thus prepared shall be the lists of approved candidates. The appointment committee shall send such lists to the Commissioner immediately after they are drawn up.

3. For promotion or by transfer by the Appointment Committee. - The Commissioner of the Municipality concerned shall prepare the names of all eligible candidates in the employ of the Municipality for promotion or transfer. He shall, then, arrange the names of the candidates in the order of their seniority in the category from which promotion or transfer has to be made and also record his own views on the fitness or otherwise of the candidates. The Appointment Committee shall scrutinise the lists and draw the panel for each category.

It shall be open to Appointment Committee to interview any candidate, if it entertains any doubt about the fitness of the candidate for promotion or the rank that should be assigned to the candidate in the promotion panel.The Appointment committee shall, after it has drawn the panel in the manner aforesaid, send it to the appointing authority.

10. Reservation of Appointment.

- The rules of reservation in general rule 14 shall apply to recruitment to classes VI, VII, VII-B, VIII, IX, X.

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