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

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Village Panchayat Secretaries (Conditions of Service) Rules, 2013

(2)Other Qualifications : (i) No person shall be eligible for appointment to the post, if he/she has not passed S.S.L.C issued under the authority of the Government of Tamil Nadu or any other equivalent examination prescribed by the Government to be equivalent there to;
(ii)No person shall be eligible for appointment to the post unless he/she is a resident of the Village Panchayat concerned.
(iii)If no qualified and suitable candidate residing in the Village Panchayat concerned is available for selection for appointment to the post, eligible candidate from the adjoining Village Panchayats within the block shall appointed.