Section 8 in Tamil Nadu Municipal Engineering Subordinate Service Rules, 1970

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State of Tamilnadu - Section

Section 8 in Tamil Nadu Municipal Engineering Subordinate Service Rules, 1970

8. Unit of appointment.

- For the purposes of appointments, transfer, discharge for want of vacancies, re-appointment and appointment as full members of the service, the unit shall be as follows: -

Category	Unit
(1)	(2)
Categories 1 to 5 of Class I Categories 1 to 5of Class II and	All the Municipalities in the State takentogether.
Categories 1, 2 and 5 of Class IV Categories 3and 4 of Class IV
	The following groups of Municipalities shalleach constitute a separate unit.
	Group I: All the Municipalities in Tirunelveli,Kanyakumari and Ramanathapuram districts taken together.
	Group II: All the Municipalities in Madurai andTiruchira-palli districts taken together.
	Group III: All the Municipalities in Thanjavurand South Arcot districts taken together.
	Group IV: All the Municipalities inChengalpattu, North Arcot and Dharmapuri districts takentogether.
	Group V: All the Municipalities in Salem,Coimbatore and Nilgris districts taken together.
Class III, Class V
Class VII-A, Class VII-B Class VIII, Class VIII-A, ClassVIII-B and Class IX	The Municipality concerned.