Section 8 in The Chennai Corporation Officers Service Rules, 1975
8. Temporary appointments. - Notwithstanding anything contained in these rules, if a temporary post is created as addition to the cadre of any service, class or category and the holder thereof is required by the State Government or the Corporation [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] to possess any special qualifications, knowledge or experience, any person possesses such qualifications, knowledge or experience and is considered to be the best fitted to discharge the duties of such post may, irrespective of other considerations, be appointed to that post by the appointing authority, but the person so appointed shall not, by reason only of such appointment, be regarded as probationer in such service, class or category nor shall be acquired thereby any preferential right to future appointment to such service, class or category.
