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State of Tamilnadu - Section
Section 23 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
23. Special provisions relating to certain degrees.
- Where the special rules for a service prescribe any of the degree specified in column (1) of the Table below as a special qualification for appointment to any post included therein, a person who holds the degree specified in the corresponding entry in column (2) thereof, shall, except where a contrary intention appears from the said special rules, be deemed to possess the said special qualification.| (1) | (2) |
| (1) B.A. (Hons.) or B.Sc. (Hons.) or M.A. orM.Sc. degree. | B.Com. (Hons) or M.Com. degree of anyUniversity recognized by the University Grants Commission. |
| (2) B.A. or B.Sc., degree. | (i) B.Com., degree of any University recognizedby the University Grants Commission. |
| (ii) B.O.L. of Annamalai University. | |
| (iii) B.B.A. of Madurai-Kamaraj University. | |
| (iv) B.Litt. of Madras University. | |
| (3) B.A., B.Sc., or B.Com. degree. | (i) B.O.L. of Annamalai University. |
| (ii) B.B.A. of Madurai-Kamaraj University. | |
| (iii) B. Litt. of Madras University | |
| (iv) B.B.M. and B.Litt. of BharathiarUniversity. |