Section 13 in The Chennai Corporation Officers Service Rules, 1975
13. Special qualifications. - No person shall be eligible for appointment to any service, class, category or grade or any post borne on the cadre thereof unless he-
(a)possesses such special qualifications and has passed such special tests as may be prescribed in that behalf in the Special Rules; or(b)possesses such other qualifications as may be considered lo be equivalent to the said special qualifications or special qualifications as may be considered to be equivalent to the said special qualifications or tests by the State Government or by the appointing authority with the approval of the State Government.Explanation. - In cases where the Special Rules prescribe a Degree or Diploma as a qualification, then, a Degree or Diploma granted by any of the Universities or Institutions recognised by the University Grants Commission for the purpose of its grant mentioned as such in the Tamil Nadu State and Subordinate Service Rules as amended, from time to time, shall be recognised as the qualification.
