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Tamil Nadu Municipal Electrical Engineering Service Rules

Tamil Nadu Municipal Electrical Engineering Service Rules

PREAMBLE

In exercise of the powers conferred by clause (d) of section 76-A and clause (a) of sub-section (2) of section 203 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and in supersession of all previous notifications on the subject, the Governor of Tamil Nadu hereby makes the following rules prescribing the method of recruitment and the qualification for officers in electrical Engineering Establishment under Municipal Councils.

1. Short title and amendment.--

(i) These rules may be called the Tamil Nadu Municipal Electrical Engineering Service Rule, 1974.

(ii) They shall come into force on the date of publication in the Tamil Nadu Government Gazette.

2. Constitution.--

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

Municipal Electrical Engineer, Grade I.

Municipal Electrical Engineer, Grade II.

Municipal Electrical Engineer, Grade III.

3. Appointment.--

(a) Appointment to the posts shall be made as follows:--

Post.

Method of recruitment.

1. Municipal Electrical Engineers, Grade I

By deputation from Tamil Nadu Electricity Board in the rank of Divisional Electrical Engineer.

By promotion from Municipal Electrical Engineer Grade II.

2. Municipal Electrical Engineer Grade II

By deputation from Tamil Nadu Electricity Board in the rank of Assistant Engineer.

By promotion from Municipal Electrical Engineer Grade III.

3. Municipal Electrical Engineer, Grade-III

By promotion from Supervisor By direct recruitment.

(b) Promotions to the posts shall be made on grounds of merit and ability seniority being considered only where merit and ability are approximately equal.

4. Reservation.--

The rule relating to reservation of appointment in rule 22 of the General Rules for Tamil Nadu State and Subordinate Service shall apply to appointments to the post of Municipal Electrical Engineers Grade III by direct recruitment.

5. Qualification.--

No person shall be eligible for appointment to the posts and by the method mentioned in columns (1) and (2) respectively of the Table below unless he possesses the qualifications specified in the corresponding entries in column (3) thereof:--

TABLE

Post.

Method of recruitment.

Minimum qualifications.

(1)

(2)

(3)

Municipal Electrical Engineer Grade I.

By deputation, or By promotion.

Engineers of Tamil Nadu Electricity Board in the rank of Divisional Electrical Engineer who possess any of the qualification prescribed for direct recruitment to the post of Municipal Engineer Grade III.

Regular members of Municipal Electrical Engineer Grade II, under the Municipal Electrical undertakings who have put in not less than five years of service and who possess any of the qualifications prescribed for direct recruitment to the post of Municipal Engineer, Grade III.

Municipal Electrical Engineer Grade II.

By deputation.

Engineers of Tamil Nadu Electricity Board in the rank of Assistant Engineer who possess any of the qualifications prescribed for direct recruitment to the post of Municipal Engineer, Grade III.

 

By promotion.

Approved probationers in the category of Municipal Electrical Engineer Grade III under Municipal Electrical undertakings who possess any of the qualifications prescribed for direct recruitment to the post of Municipal Engineer, Grade III.

Municipal Electrical Engineer, Grade III.

By direct recruitment.

(1) Must not have completed or will not complete 32 years of age on the first day of July for the year in which the selection for appointment is made in the case of direct recruits.

(2)(a) A diploma of L.E.E. issued by the Technological Diploma Examination Board, Chennai or equivalent qualifications; and

(b) Practical experience in maintenance or erection or construction work for a period of not less than 2 years in the Government Electricity Department Tamil Nadu Electricity Board or three years elsewhere.

Explanation.--

Practical experience is not necessary in case of persons possessing the B.E. Degree of the Chennai or Madurai or Annamalai University or any other University recognized by the University Grants Commission.

(3)(a) A pass in Sections A and B of the A.M.I.E. (Ind) Examination with Electrical Engineering (General) and any two of the following subjects under Section B as optional or additional subjects:--

(i) Electric Supply and Power Distribution.

(ii) Electric Machinery.

(iii) Electrical Installations.

(iv) Electrical Measurements.

(v) Thermodynamics and Heat Engines (Steam and Internal Combustion).

(vi) Hydro-Electricity.

(vii) Hydraulics or Hydraulic Machinery.

(b) The qualification specified above is subject to the following conditions, namely:--

(i) Practical training in 'Surveying' for at least one year or hold the upper Subordinate or L.C.E. Diploma of the College of Engineering, Guindy or any other qualification recognised as equivalent thereto; and

(ii) Practical experience of erection, maintenance or construction work for a period of not less than one year after passing section A and B of the A.M.I.E (Ind.) Examination; or

 

By Promotion

Approved probationers in the category of Supervisors possessing any of the qualifications prescribed in items (2) or (3) above.

6. Probation.--

Every person appointed by direct recruitment or by promotion to the post of Municipal Engineer, Grade III shall be, form the date on which he joins duty be on probation for a period of two years on duty within a continuous period of three years.

7. Tests.--

A person appointed to the post of Municipal Electrical Engineer, Grade III shall, unless he has already passed the test, pass the Electricity Department Account Test within the period of his probation. He shall not be liable to be discharged or reverted for failure to pass the above test within the period of his probation, but his period of probation shall be extended and his increment stopped until he passes the test but the stoppage will not operate to postpone further increments after the test has been passed.

8. Appointments, postings and transfer.--

Appointments, postings and transfer shall be made by the Government.