Section 3 in Tamil Nadu Municipal Service Rules, 1970
3. List of approved candidates. - All first appointments to a service shall be made by the appointing authority from a list of approved candidates. Such list shall be prepared by the Appointment Committee or Selection Committee, as the case may be, in accordance with the provisions made in the rules. Where the candidates in such list are arranged in their order of preference, appointments to the service shall be made in such order.
