Section 9 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
9. Method of recruitment.
- Notwithstanding anything contained in the Special Rules for various State and Subordinate Services, where the normal method of recruitment to any service, class or category is neither solely by direct recruitment nor solely by recruitment by transfer but is both by direct recruitment and by recruitment by transfer,-(a)the proportion or order in which the special rules concerned may require vacancies to be filled by direct recruitment and by recruitment by transfer shall be applicable only to vacancies in the permanent cadre;(b)a person shall be recruited direct only against vacancy in such permanent cadre, and only if the vacancy is one which should be filled by a direct recruit under the special rules referred to in clause (a); and(c)recruitment to all other vacancies shall be made by recruitment by transfer:Provided that any temporary post, which is in existence for more than five years, shall be treated as a permanent post for the purpose of this section.
