Section 4 in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008
4. Manner of Appointment.
- All appointments to the posts to which these regulations apply shall be made in accordance with the provisions of these regulations. Appointment may be made either by promotion or by absorption or deputation or direct recruitment. Deputation will be of employees from the Major Port, Central Government, State Governments, autonomous Bodies, Government Companies fulfilling the criteria of eligibility prescribed for the post. [The normal period of deputation is 3 years which is extendable to 4 years. In exceptional circumstances, this can be extended to 5 years by the Central Government in case of a post, the incumbent of which is regarded as the Head of a Department; and in the case of any other post below the level of Head of Department by the Chairman.] [Substituted 'The normal period of deputation is 3 years which is extendable to four years in exceptional circumstances, this can be extended to five years.' by Notification No. G.S.R. 1187 (E), dated 30.12.2016 (w.e.f. 7.1.2009).]Provided that the appointment in respect of posts treated as Heads of Department and posts one level below the HOD, all the vacancies shall be filled by 'Composite method of recruitment' i.e. through promotion / transfer / deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion / transfer / on absorption will be from the officers from Major Port Trusts fulfilling the criteria of eligibility prescribed in the schedule annexed to the regulation.
