Section 8(1) in Tamil Nadu Municipal Educational Service Rules, 1970
(1)By Selection Committee: - (a) Direct Recruitment. - The Director of Municipal Administration shall estimate the number of substantive vacancies likely to arise in each category for which recruitment has to be made by the Selection committee. The estimate shall cover the calendar year for which the recruitment is made. In July of every year, the Director of Municipal Administration shall advertise the number of such vacancies available and invite applications from all eligible candidates and shall have the applications scrutinised by the Director of School Education. The applications so scrutinised together with the estimate of vacancies shall be furnished to the selection Committee. The selection Committee shall then select candidates on the basis of an interview only. The recruitment shall be made separately for each category. The names of the candidates selected for appointment shall be arranged in the order of preference in each list. The list thus prepared shall be the list of 'approved candidates' and furnished to the appointing authority.(b)Promotion. - The Director of Municipal Administration shall obtain from every Commissioner (i) the names of all eligible candidates in the employment of the municipality concerned and (ii) the Commissioner's views on the suitability or otherwise of the candidates for promotion. He shall then consult the Director of School Education and arrange their names 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 thereafter place the lists before the Selection Committee which shall scrutinise them and draw the promotion panel for each category.It shall be open to the Selection Committee to interview any candidate, if it has any doubt about his fitness for promotion or the rank that should be assigned to him in the promotion panel. The Selection Committee shall, after it has drawn the promotion panel in the manner aforesaid, send it to the appointing authority.
