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State of Tamilnadu - Section
Section 9 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
9. Language Qualification. - No person shall be eligible for appointment to any post either by direct recruitment or by recruitment by transfer or by promotion unless he possesses an adequate knowledge of Tamil.
Explanation. - For the purpose of these rules, a person with an adequate knowledge of Tamil shall mean a person (i) who has acquired knowledge in Tamil in the High School course; or (ii) who has passed the second class language test in Tamil:Provided that where a person appointed to any post by transfer or by promotion has not acquired an adequate knowledge of Tamil he should pass the second class language test in Tamil, within a minimum period of four years from the date of his appointment. If he fails to pass the test within the prescribed period he shall not be eligible to draw increments in the time scale of pay applicable to him until he passes the test:Provided further that a language test of the standard for VIII Standard, shall be prescribed for those whose educational qualification is above VIII Standard but below S.S.L.C. and for those who do not possess an adequate knowledge of the official language of the State of Tamil Nadu as specified below:| Item of syllabus | Maximum marks | Minimum marks for pass | Aggregate marks for a pass | Duration of |
| (1) | (2) | (3) | (4) | (5) |
| Dictation of half a page typed matter. | 60 | 24 | 30 | |
| Part II Reading | 40 | 26 | 50 | 30 |