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State of Tamilnadu - Section

Section 5 in Tamil Nadu Municipal Engineering Service Rules, 1997

5. Qualification.

- No person shall be eligible for appointment to any of the posts specified in column 1 of the Table below by the method specified in the corresponding entries in column 2 unless he possesses the qualification specified in the corresponding entries in column 3 thereof.
(1) (2) (3)
1. Superintending Engineer By promotion Must have put in a service of not less than 3years as Executive/Regional Executive Engineer in the Tamil NaduMunicipal Engineering Service or in any other service equivalentthereto.
  By Deputation Person who are already working as SuperintendingEngineer in the Public Works Department/ Highways and Rural WorksDepartment of Government with a B.E. Degree in Civil orMechanical Engineering recognised by the University GrantsCommission for the purpose of its grant.
2. Executive Engineer/Regional Executive Engineer By promotion (i) Must be an approved probationer in thecategory of Assistant Executive Engineer.
    (ii) Must have put in a service of not less than5 years as Assistant Executive Engineer in the Tamil NaduMunicipal Engineering Service or in any other services equivalentthereto.
3. Assistant Executive Engineer By promotion Must possess theB.E. Degree in Civil or Mechanical or Electrical Engineeringwith an experience of not less than 5 years as AssistantEngineer (direct recruitment) or(ii) Must have aDiploma in Civil or Mechanical or Electrical Engineering of theState Board of Technical Education and Training or any otherqualifications considered equivalent thereto and an experienceof not less than 10 years to Junior Engineer. and(iii) Must have passed the Account Test forPublic Works Department Officers, Part I and II.
4. Assistant Engineer By direct recruitment or by recruitment by transfer Must have a B.E. Degree in Civil or Mechanicalor Electrical Engineering of any University or Institutionrecognised by the University Grant Commission for the purpose ofits grant.
Note. - (a) The Junior Engineers on acquiring the qualification of the Degree in Engineering (Civil or Mechanical or Electrical) shall be re-designated as Assistant Engineer from the date of acquiring such qualification.
(b)The Executive Engineer and Assistant Executive Engineer working in Municipalities shall be designated as Municipal Engineer Grade I and Municipal Engineer Grade II„ respectively. For appointment on transfer as Municipal Engineer Grade III,, seniority being considered when merit and ability are approximately equal. Persons who have passed Account Test for Public Works Department Officers,, Part I and II are alone eligible for appointment as Municipal Engineer Grade III on transfer.
(c)The Electrical Superintendents Grade I with a Degree in Electrical Engineering will be designated as Assistant Engineer (Electrical).
(d)Every Twentieth vacancy in the category of Assistant Executive Engineer shall be filled up from among the qualified Assistant Engineers/Junior Engineers with Diploma or Degree in Electrical Engineering (Water Works; Drainage; Electrical Superintendent).
(e)The ratio of appointment of Assistant Engineer by direct recruitment and Junior Engineer by promotion shall be 3: 1. The category Assistant/Junior Engineer in the Municipalities shall be taken as a whole for fixing the strength and the total vacancies arising in a particular year shall be filled upon by direct recruitment of Assistant Engineer and by promotion as Junior Engineer from the post of Overseer/Draughtsman in the ratio of 3:1.
(f)A probationer in the post of Assistant Engineer shall pass the Account Test for Public Works Department Officers, Parts I and II within the period of the probation and if he/she fails to pass the said test, he/she shall not be deemed to have completed his/her probation satisfactorily and shall not be entitled for appointment as full member and to increments in the time scale of pay applicable to him/her unless and until he/she has passed the said test. If such probationer does not pass the said Account Test Parts I and II within the period of five years from the date of his/her appointment, he/she shall be discharged from the service.