Section 33 in The Tamil Nadu Municipal Corporations Service Rules, 1996
33. Correction of date of birth. - The date of birth of a member of the service shall be the date found on record in the S.S.L.C. in the case of persons passed Tenth Standard and above or Military discharge school certificate or true extract from the Birth Register which he produces at the time of his appointment to the service if the case of persons studied below Tenth Standard.
After a person has entered service, if it is found that his date of birth entered in his Service Register is different from that entered in the S.S.L.C. or Military Discharge Certificate, or in the Birth Register which may be due to some clerical error or otherwise wrong entries, application for correction of such clerical error or wrong entries shall be made to the appointing authority. Such corrections in the Service Register shall be made straightaway by the appointing authority. If the date of birth in the Service Register was entered on the basis of the S.S.L.C. correction of clerical error or wrong entries shall be made only with reference to the S.S.L.C. and if the date of birth in the service Register was entered on the basis of the Military Discharge Certificate or Birth Register correction of clerical error or wrong entries shall be made only with reference to the Military Discharge Certificate or Birth Register.
