Section 11B in Tamil Nadu Municipal Service Rules, 1970
11B. [ Age concession for appointment on compassionate grounds. [Rules 11-B were inserted by G. O. Ms. No. 175, MA & WS Dept., dated the 5th September 1995, with effect from the 2nd September 1993.] - Notwithstanding anything contained in rule 11-A or in the special rules of the various municipal services, the maximum age limit for appointment by direct recruitment on compassionate grounds, shall be thirty years in respect of sons or the unmarried daughters and fourty years in respect of wife or husband of the municipal employee.
Explanation 1. - For the purpose of considering the maximum age limit, the date of death of the municipal employee or the date of retirement on medical invalidation before he attains the age of fifty years, as the case may be, shall be taken into account.Explanation 2. - The expression "sons and daughters" in rule 11-A and in this rule includes widowed daughters, divorced daughters, legally adopted sons or legally adopted daughters, whose adoption was made during the lifetime of the deceased municipal employee:Provided that the widowed daughters, or divorced daughters shall not be eligible to avail the concession of appointment on compassionate grounds, unless they are nominated in writing by the widow or widower of the deceased municipal employee.]
