Section 9 in The Coimbatore City Municipal Corporation Service Rules, 1987
9. Appointment on contract. - Notwithstanding anything contained in these rules wherever it is necessary in the interest of the administration or in the public interest to appoint a person to any class or category of the service otherwise than in accordance with the rules, the Commissioner may, with the prior approval of the Government, appoint any person on contract for a period not exceeding three years at a time. A person, who is so appointed shall not be regarded as a member of the service to which he is appointed.
