Section 63 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
63. Concession for Ex-servicemen.
(1)Notwithstanding anything contained in the Act or in the special rules for the various State and Subordinate Services, an ex-serviceman who has not completed forty eight years of age, if he does not belong to Scheduled Caste, Scheduled Tribe or Backward Class and fifty three years, if he belongs to Scheduled Caste, Scheduled Tribe or Backward Class on 1st July of the year in which the selection for appointment is made, but is otherwise qualified and whose name is suggested by a local Employment Exchange for appointment to a vacancy under the Government notified to it shall be eligible for such appointment.(2)Persons serving in the Armed Forces shall be eligible to apply for posts under the Government if they are due to complete the specified term of their engagement in the Armed Forces within one year from the last date prescribed by the appropriate authority for receipt of the application in respect of a particular recruitment. All such candidates while making their applications shall submit a self undertaking and a form of certificate from their Commanding Officer in the format given in Schedule-XII.
