Section 3 in The Tamil Nadu Municipal Corporations Service Rules, 1996
3. List of approved candidates. - A first appointment to any class or category of any of the service stall be made by the appointing authority from a list of approved candidates. Such list shall be prepared by the appointing authority in the manner laid down in rule 4. Where the candidates, in such list are arranged in their order of preference, appointments to the service shall be made in such order.
