Section 5 in Tamil Nadu Labour Welfare Board Service Regulations, 1989
5. Filling up of posts.
- The post so created may be filled in by-(a)absorbing persons in the service of the State or Central Government; or(b)taking persons on deputation from State or Central Government or the Indian Audit and Accounts Department; or(c)direct recruitment; or(d)promotion from lower post or by transfer from equivalent post; or(e)appointment on contract basis for a specified period.
