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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in The Tamil Nadu Village Servants Service Rules, 1980

(2)The appointing authority shall also take into consideration the following factors, namely:-
(i)whether the applicant is a resident of the charge of village;
(ii)whether the applicant is a person belonging to one of the communities included in the list of 1Backward Classes recognised by the Government of Tamil Nadu;