Section 10(b) in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
(b)The claims of members of the Scheduled Castes and the Scheduled Tribes or the Backward Classes shall also be considered or the sixteen vacancies other than those reserved under sub-rule (a); when a candidate belonging to Scheduled Caste, Scheduled Tribe or Backward Class is selected for appointment on the basis of merit to a non-reserved vacancy, the number of posts reserved for Scheduled Castes, and Scheduled Tribes or for Backward Classes, as the case may be, shall not in any way be effected.
