Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Tamilnadu - Subsection Section 20(3) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016 (3)The rule relating to possession of minimum general educational Qualification will not be relaxed in any case of appointment to a higher post from a lower post.
