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[Entire Act]
State of Tamilnadu - Section
Section 6 in Tamil Nadu Municipal Medical Service Rules, 1970
6. Age.
- No person shall be eligible for appointment to the categories specified in column (1) below if he has on the first day of July of the year in which the selection for appointment is made completed or will complete the age specified in the corresponding entry in column (2) thereof: -| Category | Age |
| Categories 1, 1 (a), 2 and 3 | 35 Years. |
| Categories 4, 10, 11 (ii) and 11 (ii) | 32 Years |
| Category 5 | 30 Years. |
| Category 5(a) | 38 Years, (40 Years for Public Health Nurse.) |
| Categories 6(i) and 6(ii) | 30 Years |
| Category 6(iii) | 28 Years |
| Categories 7 to 9(ii) | 30 Years |
| Category 9(iii) | 38 Years |
| Category 9(iv) | 30 Years |
| Category 9(v) | 30 Years. |
| Category 12 | 28 Years. |