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State of Tamilnadu - Section

Section 4 in The Tamil Nadu Municipal Corporations Service Rules, 1996

4. Procedure for recruitment. - Vacancies for the posts to be filled up by direct recruitment 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 through advertisement in the local news papers.

Every candidate selected for appointment by the Appointment Committee constituted under the Act shall possess the qualifications prescribed for the respective posts and shall be physically found suitable on being sent for medical examination.