Section 15 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
15. Temporary appointment. - (a) Notwithstanding anything contained in these rules or in any other rules, where it is necessary in the public interest or for administrative reasons to fill immediately a vacancy in a post and there would be delay in making such appointment in accordance with these rules or any other rules governing such appointment the appointing authority may, for reasons to be already recorded in writing temporarily appoint a person otherwise than in accordance with the said rules.
(b)A person appointed under sub-rule (a) shall not be regarded as probationer or be entitled only by reason of such appointment to any preferential claim to a future appointment. Such person shall be replaced as soon as possible by a candidate qualified to hold the post under the rules;Provided that in respect of appointments to the post specified in Part III of the rules the previous approval of the appropriate authority specified therein shall be obtained when the period of appointment exceeds three months. As soon as any such post falls vacant and an unqualified person is appointed the appointing authority concerned shall promptly intimate the fact to the said appropriate authority:Provided further that in respect of any post, other than those specified in Part III of these rules the previous approval of the Director of Town Panchayat shall be obtained when the period of appointment exceeds three months:Provided also that the appointment made under this sub-rule shall not exceed one year at a time.(c)A person appointed under sub-rule (a) shall be paid either his substantive pay or the minimum pay in the time scale of pay applicable to the post, as the case may be, whichever is higher. The period of service rendered in the post under sub-rule (a) shall not count for increments in the post.(d)The services of a person appointed under sub-rule (a) are liable to be terminated at any time without notice and without reason being assigned.
