Section 13 in The Tamil Nadu Municipal Corporations Service Rules, 1996
13. Reservation of appointments. - Where the special rules lay down that appointment shall be made by direct recruitment also, the rule of reservation of appointment, i.e., rule 22 of the General Rules of the Tamil Nadu State and Subordinate Services shall apply to the class or category of the service and the order of such reservation shall be the same as in the Schedule under rule 22 of the General Rules for the Tamil Nadu State and Subordinate Services, as amended, from time to time.
