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State of Tamilnadu - Section

Section 3 in Tamil Nadu Municipal Engineering Subordinate Service Rules, 1970

3. Method of Appointment.

(a)Appointment to the following categories shall be made by direct recruitment: -
(i)Categories 4 and 5 of Class I
(ii)Category 5 of Class II
(iii)Categories 1,2 and 3 of Class III
(iv)[ ***] [The expressions '(iv) Category 1, 2, and 5 of class IV' was omitted by G.O. Ms. No.166, M. A. & W. S. (ME-III), dated the 29th June 1999.]
(v)Category 2 of Class V
(iv)[ ***] [The expression '(vi) Class VI' was omitted by G.O. Ms. No.166, M. A. & W. S. (ME-III), dated the 29th June 1999.]
(vii)Categories 3 and 5 of Class VII
(viii)Category 1 of Class VII-A
(ix)Categories 1,2 and 3 of Class VII B
(x)[ Categories 1 to 9 of class VIII] [Substituted for the expression Categories. 1 to 7 of Class VIII by G.O. Ms. No.166, M. A. & W. S. (ME-III), dated the 29th June 1999.]
(xi)Categories 1 to 4 of Class VIII-A
(xii)Class VIII-B
(xiii)Categories 1,2 and 3 of Class IX
[***] [Proviso omitted by G.O. Ms. No.166, M. A. & W. S. (ME-III), dated the 29th June 1999.]
(b)Appointment to the categories mentioned in column (1) of the Table below shall be made by promotion from the corresponding entries mentioned in column (2) thereof.
1 2
Categories By Promotion from
(1) Category 1 of class I Categories 1 and 2 of Class II
(2) Categories 2 and 3 of Class I Categories 3 and 4 of Class II
(3) Categories 1 and 2 of Class II Categories 1, 2 and 5 of Class IV
(4) Categories 3 and 4 of Class II Categories 3 and 4 of Class IV
(5) Categories 1, 2 and 5 of Class IV Categories 3 of Class VII and Class VIII-B
(6) Categories 3 and 4 of Class IV Category 4 of Class V
(7) Category 1 of Class V Category 1 of Class VII
(8) Category 3 of Class V Category 2 of Class VII
(9) Category 4 of Class V Categories 1 and 2 of Class VII-A
(10) Category 1 of Class VII Category 1 of Class VIII
(11) Category 2 of Class VII Categories 2 and 2A of Class VIII
(12) Category 4 of Class VII Category 3 of Class VIII
(13) Category 2 of Class VII-A Category 4 of Class VIII]
Provided that when sufficient number of candidates qualified for appointment by promotion is not available, the appointing authority may, with the concurrence of that State Government [in respect of categories mentioned in the first five entries in column (1) of the Table and the Director of Municipal Administration in respect of categories mentioned in the sixth to tenth entries in column (1) thereof] [Substituted for the expression 'In respect of categories mentioned in the first five entries in column (1) of the Table and the Director of Municipal Administration in respect of categories mentioned in the fifth to Ninth entries in column (1) thereof' by G.O. Ms. No.166, Municipal Administration and water supply (ME-III), dated 29th June 1999.], resort to direct recruitment. Such of those candidates in the Tamil Nadu Municipal Last Grade Service can be appointed on transfer to any of the categories in classes VII to IX, provided they possess the requisite qualifications.
(c)[ Appointment to category 4 of class VII-B shall be made by recruitment by transfer from the qualified persons in the Tamil Nadu Municipal Last Grade Service: [Added by SRO-A, 101/83, R.D.L.A. dated the 23rd March 1983.]
Provided that when sufficient number of qualified candidates for appointment by recruitment by transfer from the Tamil Nadu Municipal Last Grade Service are not available, then, the appointing authority may, resort to direct recruitment.]