Section 63(1) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(1)Notwithstanding anything contained in the Act or in the special rules for the various State and Subordinate Services, an ex-serviceman who has not completed forty eight years of age, if he does not belong to Scheduled Caste, Scheduled Tribe or Backward Class and fifty three years, if he belongs to Scheduled Caste, Scheduled Tribe or Backward Class on 1st July of the year in which the selection for appointment is made, but is otherwise qualified and whose name is suggested by a local Employment Exchange for appointment to a vacancy under the Government notified to it shall be eligible for such appointment.
