Section 11 in The Madurai City Municipal Corporation Service Rules, 1975
11. Age limit. - The age limit prescribed in the special rules shall not apply to the appointment of a candidate belonging to any of the Scheduled Caste, Scheduled Tribes or Backward Classes to a post included in the service for which the special rules prescribe a qualification lower than the B. A or B.Sc., degree of any University if the candidate possesses a general educational qualification higher than the minimum general educational qualification.
A candidate who has rendered war service is eligible to deduct from his age the period of his war service for the purpose of computing his age for appointment.
