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State of Tamilnadu - Section

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

5. Qualifications.

(1)Age: No person shall be eligible for appointment to the post if he/she has not completed 18 years and if he/she has completed or will complete 30 years of age on the first day of July of the year in which the selection for appointment to the post is made. In respect of candidates belonging to Backward Class/Most Backward Class/Scheduled Caste/Scheduled Tribe, the upper age limit shall be 35 years.
(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.