Section 3(4) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(4)Persons who have been discharged from the Army, Navy or Air Force or from any other kind of war service for any reasons other than those specified below shall not be eligible for the concessions allowed by this Act,-(i)medical invalidations;(ii)demobilization;(iii)completion of engagement;(iv)unlikely to become an efficient solider or airman, etc;(v)services no longer required;(vi)character not tested;(vii)compassionate grounds;(viii)unfit for service;(ix)below standard;
