Section 20(4) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(4)No person shall be eligible for appointment to any service by direct recruitment unless he satisfies the Commission in cases where the appointment has to be made in consultation with it or the appointing authority, in other cases-(i)that his character and antecedents are such as to qualify him for such service;(ii)that such a person does not have more than one wife living or if such a person is a woman, that she is not married to any person who has a wife living;(iii)that such a person satisfies the age prescribed in the special rules on the first July of the year in which the vacancy is notified; and(iv)that, notwithstanding anything contained in the special rules, such a person also possesses the qualifications including experience prescribed for a post, on the date of notification of the vacancy:Provided that the candidates who have written the final year degree examination shall be admitted to the preliminary examination for recruitment to the posts included in Group I Service conducted by the Commission, subject to the condition that such candidates shall produce proof of having passed the degree examination, with their application for the main written examination, failing which they will not be admitted to the main written examination.
