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State of Tamilnadu - Section
Section 3 in The Chennai Corporation General Service Rules, 1970
3. Appointment.
- Appointments to the posts specified in column (1) of the Table below shall be made by the methods specified in the corresponding entries in column (2) thereof| Posts | Method of Appointment | |
| (1) | (2) | |
| Class I-A | ||
| Category-1 Revenue Officer | (a) | By promotion from Category-1 in Class-II; or |
| (b) | By appointment from Municipal Commissioners,Special Grade, Selection Grade and First Grade in the Tamil NaduMunicipal Commissioner's Service on deputation basis; or | |
| (c) | By appointment from the Tamil Nadu Civil Service(Executive Branch) Officers Selection Grade on deputationbasis. | |
| Category-2 Chief Accounts Officer | (a) | By promotion from the Category-1 in Class II; or |
| (b) | By appointment from Class II of the Tamil NaduState Treasury and Accounts Service on deputation basis; or | |
| (c) | By appointment from any other State Service ondeputation basis. | |
| Class I-B | ||
| Secretary to Council | (a) | By promotion from among Class II Officers of theCorporation of Chennai who have served as such officers for aperiod of not less than five years; or |
| (b) | By appointment on deputation from among theOfficers not below the rank of a Section Officer in theSecretariat of the Government of Tamil Nadu who have served assuch Officers for a period of not less than five years--- | |
| (i) from the Law department in the Government ofTamil Nadu or from Tamil Nadu Legislative Assembly orLegislative Council Secretariat; or | ||
| (ii) from any of the Municipal CorporationService in the State of Tamil Nadu; or | ||
| (iii) From the Ministry of Parliamentary Affairsin the Government of India; or | ||
| (c) | By the direct recruitment from among the membersof the Bar who have been practising for a period of not lessthan seven years in a District Court or above. (G.O. No.36, RDarid LA) |