Section 4 in The Madurai City Municipal Corporation Service Rules, 1975
4. Procedure of recruitment. - Vacancies for the posts in [Classes I to IV] [Substituted by C.O. Ms. No. 897 RD & LA, dated 22-6-1983.] in the service shall be notified to the local Employment Exchange and shall be filled up only from among the candidates sponsored by the Employment Exchange. Only, in case where the Employment Exchange intimates non-availability of suitable qualified candidates, selection of candidates may be made by advertisement. The Commissioner shall prepare a tabulated statement giving particulars of the candidates in Form 4 in the Appendix and place the same before the Appointment Committee for consideration. The Appointment Committee will select candidates from amongst the candidates included in the tabulated statement after personal interview, if necessary. Every candidate selected for appointment shall possess the qualification prescribed for the respective posts and shall be physically found suitable on being sent for medical examination:
Provided that the Commissioner may as provided in rule 8, appoint temporarily such persons as may, in his opinion, be required for any purpose connected with the running of the administration, if candidates from the list of approved candidates are not readily available. The Commissioner shall report to the Appointment Committee such appointments made, for its ratification.
