Section 2(14) in The Chennai Corporation Officers Service Rules, 1975
(14)A candidate is said to be "recruited direct" to a service, class or post when, in case his first appointment thereto is made by inviting applications for the recruitment and in any other case at the time of his first appointment that he is not in the service of the Corporation:Provided that for the purpose of this definition, a person shall be deemed to be not in the service of the Corporation-(i)if a period of five years has not elapsed since his first appointment to a service in the Corporation; and(ii)if he belongs to the Scheduled Castes or Scheduled Tribes or [Backward Classes] [For the purpose of this rule, Backward Classes includes Most Backward Classes and Denotified Communities also].
