Section 14 in Tamil Nadu Municipal Service Rules, 1970
14. Reservation of appointment. - [(1)] [Rule 14 was re-numbered as sub-rule (1) and sub-rule (2) was added to rule 14 by G. O. Ms. No. 175, M.A. & W. S., dated the 5th September 1995, with effect from the 2nd September 1993.] Where the special rules lay down that the rule of reservation of appointments shall apply to any service class or category, the order of such reservation shall be the same as in rule 22 of the General Rules for the Tamil Nadu State and Subordinate Services.
(2)[] [Rule 14 was re-numbered as sub-rule (1) and sub-rule (2) was added to rule 14 by G. O. Ms. No. 175, M.A. & W. S., dated the 5th September 1995, with effect from the 2nd September 1993.] Notwithstanding anything contained in sub-rule (1), the rule of reservation shall not apply to the appointment on compassionate grounds.
