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State of Tamilnadu - Section

Section 3 in The Madurai City Municipal Corporation Service Rules, 1981

3. Appointment.

(a)Appointment to the posts specified in Column (1) of the Table below shall be made by the methods specified in the corresponding entries in Column (2) thereof.
Category Method of appointment
(1) (2)
Category 1 - Assistant Health Officer By direct recruitment; or by promotion from thecategory of class III of Madurai Corporation Public Health andMedical Service; or by deputation from the category of AssistantHealth Officer in the Tamil Nadu Public Health Service.
Category 2(a) - Assistant Executive EngineerWater supply and Drainage By direct recruitment; or by promotion from thecategories of Water Works and Drainage Superintendents in ClassIII of the said Service; or by deputation from the category ofAssistant Executive Engineers, Tamilnadu Water Supply andDrainage Board.
Category 2(b) - Assistant Executive Engineer(General purposes) By promotion from the category of SeniorSupervisor in Madurai Corporation Engineering and WaterworksService; or by deputation from the category of AssistantEngineers, Public Service Departments.
Category 2(c) - Assistant Executive Engineer(Automobile) By direct recruitment; or by deputation from thecategory of Assistant Engineer (Automobile) of State Service orfrom the Assistant Engineer of the Tamil Nadu Water Supply andDrainage Board.
Category 2(d) - Assistant Executive Engineer(Electrical) By deputation from the category of AssistantExecutive Engineer (Electrical) of the Electricity Board Serviceand by promotion from category 1 in Branch I of Class III Servicein the ratio of 1:1
Category 3(a) - Manager. By transfer from category 3(b) of Class IIService; or by promotion from categories 3(c) and 3(b) of ClassII Service or by deputation from the category of MunicipalCommissioner Grade II of the Tamilnadu Municipal CommissionersService.
Category 3(b) - Assistant Accounts Officer By transfer from the category 3(a); or bypromotion from categories 3(c) and 3(d) or by deputation from thecategory of District Inspectors of Local Fund Accounts, JuniorAccounts Officer, Sub-Treasury Officers and Accountants, Grade Iof the Treasury and Accounts Subordinate Service, who have put inservice for a period of not less than 5 years in their respectiveposts.
Category 3(c) - Assistant Revenue Officer By the transfer from category 3(b); or bypromotion from Branch I of Class III of General Service, or bydeputation from the category of Municipal Commissioner, Grade IIof the Tamil Nadu Municipal Commissioners Service.
Category 3(d) - Chief Accountant By transfer from category 3(c); or by promotionfrom Branch I of Class III in General Service; or by deputationfrom the category of District Inspectors of Local Fund Accounts,Junior Accounts Officers, Sub-Treasury Officers and Accountants,Grade I of the Treasuries and Accounts Subordinate Service, whohave put in service for a period of not less than 5 years intheir respective posts.
Category 4 - Assistant Educational Officer By promotion from category I of Branch I ofClass III service or by deputation from Government Service on asimilar scale of pay or by direct recruitment if suitablecandidates are not available for promotion.
Category 5 - Assistant Town Planning Officer(Grade I) By direct recruitment; or by promotion fromCategory I of Class III Service; or by deputation from thecategory of Town Planning Officer, Grade I in the Tamil NaduMunicipal Town Planning Service.
Category 6 - Chief Accountant includingAdditional Chief accountant of Electricity By promotion from Branch I of Class III Serviceof Electricity General Service; or by appointment or deputationfrom the category of Distract Inspector of Local Fund Accounts,Junior Accounts Officers, Sub-Treasury Officers and AccountsGrade I of the Treasury Accounts Subordinate Service who have putin not less than 5 years of service in their respective posts.
(b)The Employment Exchange should be consulted in the first instance for all direct recruitment and recruitment by advertisement should be resorted to only after obtaining a non-availability certificate from the Employment Exchange.