Section 24 in The Tamil Nadu Municipal Corporations Service Rules, 1996
24. Preparation of panel every year. - (1) The appointing authority shall prepare every year a panel in respect of each class or group or category, as the case may be, for which appointment is to be made by promotion or by transfer. Such panels shall be valid for a period of one year only from the date of approval. Each panel shall be prepared every year with the persons in the feeder categories who are qualified as on the first day of April of the year in which the panel is prepared.
(2)For arriving the number of persons to be included in the panel, he shall assess the number of vacancies that would occur by superannuation of existing incumbent, creation of new or additional posts within a period of one year with a reserve of ten per cent of the total estimated vacancies under each class or category of the service.(3)In respect of posts for which promotion should be made by selection, the panel shall be prepared in the order of preference based on their qualifications, merit and ability seniority being taken into account only if the qualification, merit and ability are approximately equal. In respect of posts for which promotions should be made in accordance with seniority, the panel shall be prepared in accordance with seniority unless-(i)the promotion of a member has been withhold as a penalty; or(ii)the member does not possess the qualifications prescribed in the Special Rules for the post.(4)Notwithstanding anything contained in sub-rules (1) to (3), a member of a service who had been on leave for a period of three years, continuously for any reason except higher studies, shall not be considered for appointment to higher category either by promotion or by recruitment by transfer unless he has completed service for a period of one year from the date on which he joins duty on return from leave.
