Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(b) in Tamil Nadu Municipal Educational Service Rules, 1970

(b)Promotion. - The Commissioner of the Municipality concerned shall prepare the names of all eligible candidates in the employ of the Municipality for promotion. He shall, then, arrange the names of the candidates in the order of their seniority in the category from which promotion has to be made and also record his own views on the fitness or otherwise of the candidates. He shall, then, consult the Chief Educational Officer concerned and thereafter place the lists before the Appointment Committee. The Appointment Committee will scrutinise the lists and draw the promotion panel under each category.