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State of Tamilnadu - Section

Section 14 in Tamil Nadu Town Panchayat Establishment (Qualification and Recruitment of Office Assistants) Rules, 1988

14. Temporary Appointments.

- Notwithstanding anything contained in these rules where it is necessary in the public interest or for administrative reasons to fill immediately a vacancy in the post and there would be delay in making such appointment in accordance with these rules or any other rules governing such appointment the appointing authority may for reasons to be clearly recorded in writing temporarily appoint a person otherwise than in accordance with the said rules:Provided that in respect of such appointment the prior approval of the appointments committee, if any, shall be obtained as in the case of regular appointments:Provided further that in respect of appointments to the post in Public Health and Medical Institutions under the control of Town Panchayat the previous approval of the authority specified by the Government shall be obtained when the period of such appointment exceeds three months. As soon as any such posts fall vacant and an unqualified candidate is appointed the appointing authority concerned shall promptly intimate the fact to the said appropriate authority:Provided also that in respect of appointment in any post other than the one mentioned in the said rules the previous approval of the Director shall be obtained when the period of appointment exceeds 3 months:Provided also that the appointment made under this rule shall not exceed one year at a time.
(b)A person appointed under sub-rule (1) shall be paid either his substantive pay or the minimum pay in the time scale of pay applicable to the posts as the case may be whichever is higher. The period of services rendered in the post under sub-rule (a) shall not count for increment in that post.
(c)A person appointed under sub-rule (a) shall not be regarded as a probationer in that post.
(d)The services of a person appointed under sub-rule (a) shall be liable to be terminated at any time without notice and without any reasons being assigned.