Section 11A in Tamil Nadu Municipal Service Rules, 1970
11A. [ Appointment on compassionate grounds. [Rules 11-A 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 these rules or the special rules for various municipal services, the sons or the unmarried daughters or the wife or husband of a municipal employee who died in harness while in service or retired from service on medical invalidation before attaining the age of 50 years, shall be eligible for appointment by direct recruitment on compassionate grounds, to any post provided, the applicant possess the qualification prescribed for appointment to such post.]
