The Madurai City Municipal Corporation Class I Service Rules, 1981
Published vide Notification G.O. Ms. No. 1160, Rural Development and Local Administration, dated 23rd June 1981
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No. S.R.O. A-225/81. - In exercise of the powers conferred by sub-section (1) of section 431, read with sub-section (1) of section 106 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Governor of Tamil Nadu hereby makes the following rules:-
- Short title.- These rules may be called the Madurai City Municipal Corporation Class I Service Rules, 1981.
- Constitution.- The services shall consist of the following categories of Officers, namely:-
Category 1-Health Officer.
Category 2-Engineer (Water Supply and Drainage).
Category 3-Engineer (General).
Category 4-Engineer (Electrical Undertakings).
Category 5-Revenue Officer.
Category 6-Chief Accounts Officer.
Category 7-Educational Officer.
Category 8-Chief Town Planning Officer.
Category 9-Secretary to the Council.
- Appointment.- 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:
| Posts | Methods of recruitment |
| Health Officer | (i) By promotion from category 1 of Class II; or
(ii) By deputation from the category of Assistant Director of Public Health and Preventive Medicine in the Tamil Nadu Public Health Service. |
| Engineer (Water Supply and Drainage) | (i) by promotion from category 2 of Class II;
(ii) or By deputation from the category of Executive Engineer, Tamil Nadu Water Supply and Drainage Board. |
| Engineer (General) | (i) By promotion from Category 2 of Class II; or
(ii) By deputation from the category of Executive Engineer, Tamil Nadu Water Supply and Drainage Board. |
| Engineer (Electrical Undertakings) | (i) By promotion from the category 2(a) of Class II; or
(ii) By deputation from the category of Divisional Electrical Engineer in the Tamil Nadu State Electricity Board or from the category of Electrical Engineer in the Public Works Department or from the category of Electrical Inspector in the Tamil Nadu Electrical Inspectorate Service. |
| Revenue Officer | (i) By promotion from the category 3(a) and 3(c) of Class-II; or
(ii) By deputation from the category of Municipal Commissioner First Grade or any Grade above in Tamil Nadu Municipal Commissioner's Service or from the Tamil Nadu Civil Service (Executive Branch) Officer in the Grade of Deputy Collector or any Grade above. |
| Chief Accounts Officer | (i) By promotion from category 3(a) and 3(b) of Class II; or
(ii) By deputation from Class III of the Tamil Nadu State Treasury and Accounts Service or from the category of Assistant Examiner of Local Fund Accounts in the Local Fund Audit Department or from any other State Service. |
| Educational Officer | (i) By promotion from category 4 of Class I; or
(ii) By deputation from among the holders of the posts of District Educational Officer or Headmasters and Headmistresses equivalent to the Grade of District Educational Officers. |
| Chief Town Planning Officer | (i) By promotion from the category 5 of Class II; or
(ii) By deputation from among the category of Deputy Director of Town and Country planning in Tamil Nadu Town Planning Service. |
| Secretary to the Council | (i) By direct recruitment; or
(ii) By deputation from the category of Municipal Commissioner First Grade or any Grade above in the Tamil Nadu Municipal Commissioner's Service who possess the required educational qualification; or from the category of Section Officers in the Tamil Nadu Legislative Assembly Service or Tamil Nadu Legislative Council Service or Section Officers in Law Department in the Tamil Nadu Secretariat Service who possess the required educational qualifications and sufficient knowledge of parliamentary experience; or (iii) By promotion from the categories 3(a) to 3(d) of Class II Service or from Branch I or category 1 in Branch II of Class III Service who posses the required educational qualifications and knowledge of parliamentary experience. |
- Appointing Authority.- The appointing authority in respect of all the categories in this service shall be the Government.
- Qualifications.- (a) No person shall be eligible for appointment to the posts specified in column (1) of the Table below by the methods specified in the corresponding entries column (2) unless he possesses the qualification specified in the corresponding entries in column (3) thereof.
| Posts | Method of Recruitment | Qualification |
| (1) | (2) | (3) |
| Health Officer | By promotion or by deputation. | D.P.H. Degree or any equivalent degree di any University or Institution and in the case of Assistant Health Officer, City Family Planning officer and Medical Officer (Allopathic System) of the Corporation, they must have practical experience in their respective posts for a period of not less than five years. |
| Engineer (Water Supply and Drainage). | By promotion or by deputation. | (i) Degree in Civil or Mechanical Engineering granted by any University or Institution recognised by the University Grants Commission for the purposes of its grant with experience in Water Works for a period of not less than two years and practical experience in drainage works, sewer construction and sewage disposal for a period of not less than ten years; and |
| Engineer (General). | By promotion or by deputation. | (i) B.E. Degree (Civil or Mechanical) of any University or Institution recognised by the University Grants Commission for the purposes of its grant with practical experience in buildings and roads for at least eight years; and |
| Engineer (Electrical Undertakings). | By promotion or by deputation. | (i) Degree in Electrical Engineering of any University Grants Commission for purposes of its grant; and |
| (ii) Must have put in a service of not less than seven years in Electrical Engineering of which not less than four years in construction, operation and maintenance of high-tension, sub-stations and under-ground distribution systems and not less than two years experience in responsible and administrative charge. | ||
| Revenue Officer. | By promotion or by deputation. | (i) A graduate of a recognised University; |
| Chief Accounts Officer. | By promotion or by deputation. | (i) A graduate of a recognised University; |
| Educational Officer. | By promotion or by deputation. | (i) A graduate of a recognised University or Institution; |
| Chief Town Planning Officer. | (1) By Deputation | (i) Must be an Associate Member of the Institute of Town Planners, India or must possess a degree or diploma recognised for eligibility to the Associated Membership of the Institute of Town Planners; or |
| Chief town Planning Officer. | (2) Promotion | (i) Must possess any one of the qualification specified in items (i) to (iv) prescribed for direct recruitment; or |
| Secretary to the Council | By direct recruitment or by deputation or by promotion | (i) A graduate of a recognised University; |
(b) If a probationer in the post of Secretary to Council fails to pass the said test, he shall not be deemed to have completed his probation satisfactorily and shall not be entitled to appointment as full member or to increments in the time scale or pay applicable to him unless and until he has passed the said test. But, such ineligibility of increment shall not operate to postpone future increments after he has passed the said test. If such probationer does not pass the said test within a period of five years from the date of his appointment, he shall be discharged from the service.
- Age.- No person shall be eligible for appointment to the posts in the service by direct recruitment if he has completed or will complete 32 years of age on the first day of July of the year in which the said selection for appointment is made:
Provided that this age limit shall not apply to a person who entered the Government or the Corporation Service before that age.
- Probation.- Every person appointed to the service except category either by promotion of by direct recruitment 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.
- Pay.- There shall be paid to the holders of the post specified in column 1 of the Table below a monthly pay calculated in the scale specified in the corresponding entries in column (2) thereof:-
| Posts | Scale of pay |
| (1) | (2) |
| 1. Health Officer | Rs. 1,150-70-1,850. |
| 2. Engineer (Water Supply and Drainage) | Rs. 1,000-60-1,300-70-1,650. |
| 3. Engineer (General) | Rs. 750-50-1350. |
| 4. Engineer (Electrical Undertakings) | Rs. 1,060-60-1,240-65-1,500-75-1,800-100-1,900.
(For those who were recruited on or, before 1st October 1978); and Rs. 1,000-60-1,300-70-1,650. (For those who were recruited after 1st October 1978). |
| 5. Revenue Officer | Rs. 750-50-1,350. |
| 6. Chief Accounts Officer | Rs, 1,150-70-1,850. |
| 7. Education Officer | Rs. 750-50-1,350. |
| 8. Chief Town Planning Officer | Rs. 1,000-60-1,300-70-1,650. |
| 9. Secretary to the Council | Rs. 750-50-1,350. |
Provided that the Officers appointed on deputation will draw either the pay drawn by them in their parent department or the pay applicable to the post whichever is advantageous to them.
