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

State of Tamilnadu - Subsection

Section 9(a) in Tamil Nadu Municipal Last Grade Service Rules, 1975

(a)Where it is necessary in the public interest owing to an emergency which has arisen to fill immediately a vacancy in any post in the service and there would be undue delay in making such appointments in accordance with these rules, the appointing authority may temporarily appoint a person otherwise than in accordance with these rules for a period of three months; and