Section 10 in Tamil Nadu Municipal Service Rules, 1970
10. Qualification. - The minimum general educational qualification wherever referred in the special rules shall mean the qualification prescribed in the Schedule to this Part or any other qualification as prescribed, from time to time, in Schedule I to Part II of 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 for the State and Subordinate Services in column I of the Tamil Nadu Services Manual and has obtained the minimum percentage of marks specified therein shall be deemed to possess the minimum general educational qualification:
Provided that the certificate of eligibility for college course of studies in the [University of Chennai] [Substituted by G. O. Ms. No. 1214 MA & WS, dated the 31st October 1986.], Madurai-Kamaraj, Annamalai, Bharathiar and Bharathidasan issued by the Board of Secondary Education (or by any Competent authority) shall be an alternative qualification to minimum general educational qualification.
