Section 10(2) in The Tamil Nadu Municipal Corporations Service Rules, 1996
(2)The age limit prescribed in sub-rule (1) shall be enhanced by five years to the appointment of a candidate who possesses a degree from a recognised University and who belongs to any of the Scheduled caste, Scheduled Tribes, Backward Classes or Most Backward Classes to a post included in the service for which the special rules prescribed a qualification lower than degree of any University if the candidate possesses a degree.
