Section 7(2) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(2)Where a candidate's name has been included in the list of approved candidates for more than one service, the appointing authority who proposes to appoint such a candidate first shall require him to elect the service to which he wishes to be appointed. On such election, the candidate's name shall be removed from the list or lists of approved candidates for the service or services to which he does not wish to be appointed.
