Section 11 in The Tamil Nadu Municipal Corporations Service Rules, 1996
11. Special qualifications to be acquired or special test to be passed. - No person shall be eligible for appointment to any class or category unless he-
(a)possesses such special qualifications and has passed such special tests, as may be prescribed, in that behalf in the special rules, or(b)possesses such other qualifications as may be considered to be equivalent to the said special qualifications or special tests.
