Section 7 in The Tamil Nadu Municipal Corporations Service Rules, 1996
7. Temporary appointments and promotions. - (a) The appointing authority may appoint any person temporarily for a period not exceeding six months or promote any person temporarily for a period not exceeding 3 months in order to fill up a vacancy which has arisen in any category or class of the service immediately in the public interest and where there will be undue delay in making an appointment in accordance with the rules.
(b)Where it is necessary to promote an Officer against whom an enquiry into allegations of corruption or misconduct is pending, the appointing authority may promote him temporarily pending enquiry into the charges against him.(c)A person appointed or promoted temporarily under sub-rule (a) or sub-rule (b) shall not be regarded as a probationer in such class or category of the service. The services of such a person shall be liable to be terminated by the appointing authority at any time without notice and without reasons being assigned.(d)A person appointed or promoted temporarily under sub-rule (a) or sub-rule (b) shall be paid his substantive pay, or the minimum of the time scale of pay applicable to the post, whichever is higher.
