Section 23(b) in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
(b)The date of birth of an officer or servant of the Town Panchayat already entered in his service book shall not be altered except with the previous sanction or under the direction of the Director of Town Panchayats. The procedure for making alterations in the date of birth shall be the same as in rule 49 of Part II of the General Rules relating to Tamil Nadu State and Subordinate Service.
