Section 65 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
65. Age concession for persons affected due to the ban on direct recruitment.
- Notwithstanding anything contained in the special rules for the various State and Subordinate Services or in any adhoc rules applicable to any temporary post in the case of a person who has been affected due to the ban on direct recruitment that was imposed on the 29th November 2001, the upper age limit shall be raised to a maximum period of five years reckoned on and from the 17th July 2006, ending with the 16th July 2011, in computing his age for appointment to any post under the Government, except the categories of posts of Teachers, Doctors and Police Constabulary and shall be applicable in respect of notifications issued or selections made by the recruitment agencies or appointments made by the appointing authorities during the aforesaid period.
