Section 64 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
64. Age concession for Differently abled.
- Notwithstanding anything contained in the Act or in the special rules for the various State and Subordinate Services, a Differently abled person shall be eligible for age concession upto ten years over and above the age limits prescribed for the appointment to the post by direct recruitment only, provided the applicant is otherwise fully suitable and the handicap is not such as would render his incapable of efficiently discharging the duties of the post for which he is selected.
