Section 10 in The Madurai City Municipal Corporation Service Rules, 1975
10. Qualifications. - The minimum general educational qualification wherever referred to in the special rules shall mean the qualification prescribed in the Schedule to this Part. Any person who has appeared for the examination mentioned in rule 2 (i) (ii) of the General Rules for the State and Subordinate service in Volume 1 of the Tamil Nadu Services Manual and has obtained the minimum percentage of marks specified therein shall be deemed to possess the minimum general educational qualification:
Provided that a candidate who has rendered war service shall be deemed to possess the minimum general educational qualification if he has appeared for Secondary School Leaving Certificate Examination of the State and has been declared eligible for admission to collegiate course of studies.
