Section 10 in The Coimbatore City Municipal Corporation Service Rules, 1987
10. Qualifications. - The minimum general educational qualification wherever referred to in the special rules shall mean the qualification prescribed in the said rules, or any other qualifications as prescribed, from time to time, in Schedule I to Part II or the General Rules for the Tamil Nadu State and Subordinate Services. Any person who has appeared for the examination mentioned in rule 12(a)(ii) of the General Rules of the State and Subordinate Services in Volume I of the Tamil Nadu Services Manual and has obtained the minimum marks specified therein shall be deemed to posses 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 the Secondary School Leaving Certificate Examination of the State and declared eligible for admission to collegiate course of studies.
