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State of Tamilnadu - Section

Section 3 in The Madurai City Municipal Corporation Service Rules, 1975

3. List of approved candidates. - All first appointments to the service shall be made by the appointing authority from a list of approved candidates. Such list except in respect of Classes I and II shall be prepared by the appointing authority in the manner laid down in rule 4. Where the candidates in such list are arranged in the order of preference, appointments to the service shall be made in such order.