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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Tamil Nadu Municipal General Service Rules, 1970

(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.