Section 4 in The Coimbatore City Municipal Corporation Service Rules, 1987
4. Procedure for appointment. - All appointments and promotions shall be made by the authority competent as provided for under section 106 of the Act. Vacancies for the posts in Classes II, III and IV in the service shall be notified to the local employment exchange and shall be filled up only from among the candidates sponsored by the employment exchange. In case where the employment exchange intimates non-availability of suitable qualified candidates then selection of candidates may be made by advertisement. The Commissioner shall prepare a tabulated statement giving particulars of the candidates in Form 4 in the appendix and place the same before the council in respect of posts classified as Class II and Appointments Committee in respect of posts classified as Classes III and IV. In respect of all the categories in Class II service, the council will select candidates included in the tabulated statement after personal interview by the Appointment Committee of the counsel, subject to confirmation by the Government. In respect of all the categories in Classes III and IV services, the Appointment Committee will select candidates from amongst the candidates included in the tabulated statement after personal interview, if necessary. Every candidate selected for appointment shall possess the qualifications prescribed for the respective posts and shall be physically found suitable on being sent for medical examination:
Provided that the Commissioner may be provided in rule 8, appoint temporarily such persons as may be in his opinion be required for any purpose connected with the running of the administration, if candidates from the list of approved candidates in respect of all the categories in Classes III and IV are not readily available. The Commissioner shall report the appointments Committee appointments made for its ratification.
