Section 27 in The Madurai City Municipal Corporation Service Rules, 1975
27. Promotion panel. - Selection of candidates for higher posts shall be regulated as follows:-
(a)The Commissioner shall assess the number of vacancies that would occur by superannuation of existing incumbents, creation of new or additional posts within a period of six months or one year, as he considers necessary, under each class or category of the service.(b)The Commissioner shall thereafter cause a panel of candidates prepared in the order of preference based on their qualifications, merit and ability seniority being taken into account only if the qualification, merit and ability are approximately equal.(c)The number or persons to be included in the panel will be equal to twice the number of vacancies assessed or such number as the Commissioner may decide.(d)Separate panel shall be prepared to each category of the service for which the qualification and scale of pay fixed are different.(e)The Commissioner shall arrange the names of all eligible candidates in the order of their seniority in the class from which promotion has to be made and also record his own views in the fitness or otherwise of the candidates. He shall, thereafter, place the list before the appointing authority which shall scrutinise them and draw the promotion panel for each class.(f)Any modification to the list placed by the Commissioner shall be justified by the appointing authority and the reasons therefor shall be justified by alone, the order of seniority may be departed from the following cases, namely:-(i)Where promotion is given on grounds of conspicuous merit and ability,(ii)Where promotion has been with held as a measure of penalty.
