Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Tamilnadu - Section

Section 3 in Tamil Nadu Municipal General Service Rules, 1970

3. Methods of Appointment.

(a)
(i)Appointment to the following classes and categories shall be made by direct recruitment: -
CLASS VI Radio Operators
Omitted  
CLASS VII-B  
Category 1 Horticultural Assistant
Category 2 Park Superintendents, II Grade
CLASS VII  
Omitted  
Class IX - Category 1 Cinema Operator
Class X - Category 2 Telephone Operator
(ii)A person who has been appointed to Class VII-A and has completed his probation satisfactorily in that Class shall be eligible to be transferred and appointed to any categories in Class VII.
(iii)A person who has been appointed to any of the categories in Class VII and has satisfactorily completed his probation in that category shall be eligible to be transferred and appointed to Class VII-A.
(b)Appointment to the posts mentioned in column (1) of the Table below shall be made by promotion from the holder of the posts mentioned in the corresponding entries in column (2) thereof:
Post Categories
(1) (2)
Class I - Managers, Special Grade From the categories in Class I-A
Class I-A  
Category 1 - Managers, Selection Grade From the categories in Class II
Category 2 - Revenue Officers, Special Grade Categories in Class II
Class II  
Category 1- Managers, I Grade Municipalities From the categories in Class V
2. Accountants, Special and Selection GradeMunicipalities  
3. Assistants Revenue Officers, Special GradeMunicipalities  
4. Revenue Officers, Selection GradeMunicipalities From the categories in Class V
Class III Park Supervisors From Class VI-A
Class IV  
Category 1. Assistant Revenue Officers,Selection grade Municipalities  
2. Assistant Accountants, Special and Selectiongrade Municipalities From the categories in Class V
3. Managers, II and III Grade Municipalities  
4. Revenue Officer, I Grade Municipalities  
5. Accountants, I Grade Municipalities]  
Class V  
Category 1 - Head clerks  
2. Accountants, II and III Grade Municipalities From the categories in Classes VII and
3. Assessors  
4. Assistants  
5. Market Superintendent  
6. Cashiers  
7. Storekeeper, I Grade  
Class VI-A Park Superintendent-I Grade From the categories in Class VII-B
(c)
(i)Appointment to the posts mentioned in column (1) of the Table below shall be made by the methods specified in column (2) thereof: -
Class VII  
Category 1-Junior Assistants By direct recruitment or by promotion from the Category ofRecord Clerk and Revenue Assistant, Grade II.
Category 2-Poor house Warden  
Category 3-Shroff  
Category 4-Store Keeper, Grade II By direct recruitment or by promotion from the Category ofRevenue Assistant, Grade II and Record Clerk.
Category 5-Revenue Assistant, Grade I.]  
Class VIIA  
Typist including Steno-Typist  
Class VII-C Selection Grade Bill Collector From the category of Bill Collector. Provided that when thereis a paucity of candidates qualified for appointment bypromotion, the appointing authority may, with the concurrence ofthe State Government and the Director of MunicipalAdministration in the case of Selection Grade Bill Collector,resort to direct recruitment.
Class IX-Category 2-Revenue Assistant,Grade II By direct recruitment or by recruitment by transfer from theLast Grade Service
Class X - Category 1: Record Clerk  
(ii)[ Appointment by direct recruitment and by promotion to Class VII shall be made in the ratio of 2:1 and appointment by direct recruitment and by recruitment and by recruitment by transfer to Category 2 of Class IX and Category 1 of Class X shall be made in the ratio of 3:1. If sufficient number of candidates are not available for promotion or by recruitment by transfer, the vacancies shall be filled by direct recruitment.] [Substituted by G.O.Ms. No. 222, MA6WS (ME-2), dated 30th September 1999.]