Section 9 in Tamil Nadu Municipal Last Grade Service Rules, 1975
9. Temporary appointment.
(a)Where it is necessary in the public interest owing to an emergency which has arisen to fill immediately a vacancy in any post in the service and there would be undue delay in making such appointments in accordance with these rules, the appointing authority may temporarily appoint a person otherwise than in accordance with these rules for a period of three months; and(b)A person appointed under sub-rule (a) shall be replaced as soon as possible by a member of the service or by a candidate selected to hold the post under these rules.Such person shall not be regarded as a probationer in the service or be entitled by reason only of such appointment to any preferential claim to future appointment to the service. The services of a person appointed under sub-rule (a) of this rule shall be liable to be terminated by the appointing authority at any time without notice and without assigning any reason.[If such person is subsequently appointed in accordance with these rules, he shall commence his probation in such post from the date of first appointment, if he is fully qualified to hold the post. If the person acquires the required qualification subsequently, he shall commence his probation in such post from the date of acquiring the required qualification. He shall also be eligible to draw increments in the time-scale of pay applicable to him from the date of commencement of his probation, but shall not be entitled to arrears of pay, unless otherwise ordered by the Director of Municipal Administration.] [Substituted by SRO-A 197/86, MA & WS, dated 31-10-1986.](c)There shall be paid to the person appointed under sub-rule (a) to hold temporarily any post in the service, the minimum pay in the time-scale of pay applicable to such post.
