Section 25(b) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(b)possesses such other qualifications as have been declared to be higher than or equivalent to the said special qualifications or special tests-(i)by the Government in consultation with the Committee constituted under the Chairmanship of the Chairman, Tamil Nadu Public Service Commission for the purpose, in cases where the appointment has to be made in consultation with the Commission; and(ii)by the Government or by the appointing authority with the approval of the Government in other cases.
