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[Cites 0, Cited by 1] [Section 20(8)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

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

(i)to the appointment of a candidate belonging to any of the Scheduled Castes, Scheduled Tribes, Backward Class Muslims, Backward Classes, Most Backward Class or Denotified Communities or of destitute widows of all castes to a post included in a service for which the special rules prescribe a qualification lower than a degree of any University recognized by the University Grants Commission, if such candidate possesses a general educational qualification which is higher than that referred to in sub-section (1) and he is otherwise qualified for appointment; or