SPECIAL RULES FOR THE TAMIL NADU MUNICIPAL COMMISSIONERS' SERVICE

SPECIAL RULES FOR THE TAMIL NADU MUNICIPAL COMMISSIONERS' SERVICE

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, and in supersession of the Special Rules for the Tamil Nadu Municipal Commissioners' Service, published with the Municipal Administration and Water Supply Department Notification S.R.O. No. A.2187, at pages 675 and 676 of Part-I of the Fort St. George Gazette, dated the 17th April 1957, the Governor of Tamil Nadu hereby makes the following Special Rules for the Tamil Nadu Municipal Commissioners' Service (in Section 21-B of Volume II of the Tamil Nadu Service Manual, 1969).

2. The rules hereby made shall,--

(a) in respect of the post of Additional Personal Assistant to the Director of Municipal Administration shall be deemed to have come into force on the 18th February 1985; and

(b) in respect of other posts shall come into force on the 11th August 1999.

1. Constitution.--

The service shall consist of the following categories of Officers, namely:--

Category 1 -	Joint Director of Municipal Administration.
Category 2 -	Special Grade Municipal Commissioner.
Category 3 -	(a) Selection Grade Municipal Commissioner.
	(b) Additional Personal Assistant to the Director of Municipal Administration.
Category 4 -	(a) Municipal Commissioner, Grade -I.
	(b) Additional Personal Assistant to the Director of Municipal Administration.

2. Appointments.--

(a) Appointment to the categories specified in column (1) of the Table shall be made by the methods specified in the corresponding entries in column (2) thereof.

TABLE

Categories.		Method of Appointment.
(1)		(2)
1.	Joint Director of Municipal Administration.	By promotion from the Special Grade Municipal Commissioner.
2.	Special Grade Municipal Commissioner.	By promotion from Selection Grade Municipal Commissioner.
3.	(a) Selection Grade Municipal Commissioner.	By promotion from Municipal Commissioner, Grade I; Or By recruitment by transfer from the post of Section Officer coming under One Unit of Secretariat in the Tamil Nadu General Service who had undergone training as Municipal Commissioner, Grade-I for a period of not less than two years or from the post of Superintendent of the Office of the Directorate of Municipal Administration in the Tamil Nadu Ministerial Service who had undergone training as Municipal Commissioner, Grade I for a period of not less than two years: Provided that one out of every five vacancies and every tenth vacancy shall be filled in by recruitment by transfer from the post of Section Officer coming under One Unit of Secretariat Service in the Tamil Nadu General Service and Superintendent of the Office of the Directorate of Municipal Administration, respectively: Provided further that where any officer of the specified category is not available, the turn will lapse and the vacancy shall be filled in by the Officer of the next category.
	(b) Personal Assistant to the Director of Municipal Administration.	(i) By recruitment by transfer from the post of Municipal Commissioner, Grade-II in the Tamil Nadu Municipal Commissioners' Subordinate Service;
		(ii) By recruitment by transfer from the post of Section Officer coming under One Unit of Secretariat in the Tamil Nadu General Service who had undergone training as Municipal Commissioner, Grade-II for a period of not less than two years; and
		(iii) By recruitment by transfer from the post of Superintendent of the Office of the Director or Municipal Administration, who had undergone training as Municipal Commissioner, Grade II for a period of not less than two years: Provided that one out of every five vacancies and every tenth vacancy shall be filled in by recruitment by transfer from the post of Section Officer coming under One Unit of Secretariat and Superintendent of the Office of the Director of Municipal Administration, respectively: Provided further that where any officer of the specified category is not available, the turn shall lapse and the vacancy shall be filled in by the officer of the next category.
4.	(a) Municipal Commissioner, Grade-I.	By recruitment by transfer from the post of Municipal Commissioner, Grade-II in the Tamil Nadu Municipal Commissioners' Subordinate Service.
	(b) Additional Personal Assistant to the Director of Municipal Administration.	By recruitment by transfer from the post of Manager in the Directorate of Municipal Administration in the Tamil Nadu Ministerial Service.

3. Preparation of annual list of approved candidates.--

(a) For the purpose of drawing up of the annual list of approved candidates for appointment to the categories in the service by promotion or by recruitment by transfer or by deputation, the crucial date on which the candidates should possess the prescribed qualifications shall be the 15th March of every year.

(b) Promotion to the posts of Joint Director of Municipal Administration, Special Grade Municipal Commissioner, Selection Grade Municipal Commissioner, Personal Assistant and Additional Personal Assistant to the Director of Municipal Administration shall be made on grounds of merit and ability, seniority being considered only when merit and ability are approximately equal.

4. Qualification.--

No person shall be eligible for appointment as Municipal Commissioner, Grade-I by recruitment by transfer unless he possesses the following qualifications, namely:--

(1) Must have passed the Department Test, Parts-I and II for Municipal Commissioners in the Municipal Administration Department; and

(2) Must have passed the Tamil Nadu Government Office Manual Test.

5. Probation.--

Every person appointed by recruitment by transfer to the post of Selection Grade Municipal Commissioner, Municipal Commissioner, Grade-I or Additional Personal Assistant to Director of Municipal Administration shall, from the date on which he joins duty, be on probation for a total period of two years on duty within a continuous period of three years.

6. Deputation.--

(i) Section Officer coming under One Unit of Secretariat Service in the Tamil Nadu General Service who have put in not less than three years of service in that post may be deputed to work as Municipal Commissioner, Grade-I for a period of two years:

Provided that such Section Officer must have worked as Section Officer for a period of not less than two years in the Municipal Administration and Water Supply Department:

Provided further that not more than ¹[three Section Officers] shall be on deputation at any given time and they shall draw the pay applicable to the post of Section Officer during the period of deputation.

(ii) Superintendent of the Office of the Directorate of Municipal Administration, who have put in not less than ²[five years] of service in that post shall be deputed to work as Municipal Commissioner, Grade-I for a period of two years:

Provided that not more than ³[three Superintendents] shall be on deputation at any given time and they shall draw the pay applicable to the post of Superintendent during the period of deputation.

7. Postings and transfers.--

Postings and transfers of members of the service ⁴[except the category-1 Joint Director of Municipal Administration] shall be made by the Director of Municipal Administration.