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[Cites 0, Cited by 2] [Section 20(8)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(8)(ii) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

(ii)to the appointment to a post included in a service of a candidate belonging to any of the Scheduled Castes, Scheduled Tribes, Backward Class Muslims, Backward Classes, Most Backward Classes and Denotified Communities or of destitute widows of all castes who holds a degree of any University recognized by the University Grants Commission, if the degree he holds is not lower than the degree prescribed in the special rules for appointment to such post and if he is otherwise qualified for appointment: