Section 20(10) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(10)In the case of extra temporary employees already discharged or facing retrenchment from the Census Organisation in the State, a period of three years shall be excluded in computing their age for appointment, provided they have rendered temporary service of not less than six months in the Census Organisation in the State:Provided that persons availing themselves of the concession under this subsection shall be eligible for only one chance to appear for the competitive examination conducted by the Commission.
