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State of Tamilnadu - Section

Section 4 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988

4. Compliance as to age by Direct Recruitment. - (a) No person whose age exceeds twenty eight years or who does not possess the prescribed qualification shall be appointed to any post in superior service under a town panchayat.

(b)A certificate of age, health and vaccination shall, save in the case of temporary appointments under rule 15 be obtained by the Executive authority from every person on his first appointment by direct recruitment to a post in superior service. Such certificate shall ordinarily be one issued by a Government Assistant Surgeon.
Explanation - For the purpose of this and the other rules posts in superior service shall mean the posts which are classified as superior in Annexure I to this Part.