Section 10 in The Chennai Corporation Officers Service Rules, 1975
10. Eligibility for appointment. - (1) No person shall be eligible for appointment to any service by direct recruitment, unless he satisfies the appointing authority-
(i)that he is of sound health, active habits and free from any bodily defect or infirmity unfitting, him for such service; and(ii)that his character and antecedents are such as to qualify him for such service; and(iii)that such a person does not have more than one wife living, or if such a person is woman, that she is not married to any person who has a wife living.(2)No person shall be eligible for appointment to any service either by direct recruitment or by promotion or appointment on deputation, unless he has an adequate knowledge of the official language of the Stale, namely, Tamil:Provided that where a person not knowing the official language of Tamil Nadu, appointed to any service either by direct recruitment or by promotion or appointment on deputation, shall pass the Second Language Test conducted by the Tamil Nadu Public Service Commission within a period of four years from the date of appointment. Notwithstanding the provisions in the Fundamental Rules, he/she can also be granted a maximum of three increments within the period of four years. After completion of four years, he/she need not be discharged from service, but he/she will not be given any further increment if he/she will not pass the Second Language Test conducted by the Tamil Nadu Public Service Commission.Explanation. - For the purpose of this sub-rule, the provisions in rule 12 (f) of the Tamil Nadu State and Subordinate Service Rules as amended, from time to time, shall apply.
