Section 11 in Tamil Nadu Municipal Educational Service Rules, 1970
11. Passing of Test.
- Every person appointed to Class II shall not be eligible to draw the second and subsequent increments (other than first increment) in the time scale of pay applicable to him unless he passes a test as laid down in the Annexure to paragraph 31 of the Municipal Manual within the period of two years from the date of appointment. The ineligibility shall not have the effect of postponing his future increments after he passes the said test:Provided that in the cases of persons appointed as Class II prior to 14-2-1979, i.e., the date of publication of this rule in the Tamil Nadu Government Gazette they shall not be eligible to draw the future increments unless they pass the above test within a period of two years from the said date:Provided further that the test need not be passed in the case of Headmasters/ shall not be eligible to draw the last four increments in that scale [Head Mistresses who have completed the age of 45 years as on 14.2.1979; and person who are appointed as Head Masters/Head Mistresses after they completed the age of 45 years on 14.2.1979.] [Added by SRO-A 38/79 RD & LA, dated the 16th January 1974.]
