Section 25 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
25. Temporary appointment or promotion.
(1)If owing to an emergency or for administrative reasons, it is necessary to appoint or promote a person otherwise than in accordance with these regulations, the appointing authority may, for reasons to be clearly recorded in writing, appoint or promote temporarily a person whom he considers suitable, but the person so appointed or promoted shall not be regarded as probationer in the post to which he is appointed or promoted, or be entitled to future appointment, and shall be replaced as soon as possible by a candidate qualified to hold a post under these regulations:Provided that the appointment made under this clause shall not exceed a period of one year at a time:Provided further that the prior approval of the Additional Director of Health Services and Family Planning, Chennai, shall be obtained when the period of appointment exceeds one year for which purpose the appointing authority concerned shall promptly intimate the fact to the Additional Director of Health Service and Family Planning, Chennai as soon as an unqualified candidate is appointed to a post.(2)Where it is necessary to appoint a member of the establishment against whom an enquiry into allegation of corruption or misconduct is pending, the appointing authority may appoint him temporarily pending enquiry into the charges against him. The person so appointed or promoted temporarily shall not be regarded as probationer in that category, and he shall be paid his substantive pay or the minimum in the time scale of pay applicable to the post, whichever is higher.
