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State of Tamilnadu - Section

Section 7 in Tamil Nadu Municipal Engineering Subordinate Service Rules, 1970

7. Qualification regarding age.

- No person shall be appointed to the category specified in column (i) below if he has completed on the first day of July of the year in which recruitment is made the years of age specified against the entry in column (ii).
(I)   (II)
Class I Categories 2 to 5 30 Where a period of training or experience has been prescribedin the special rules, in addition to educational qualifications,such period of training or experience may be deducted from theirage for computing the age limit prescribed:
Class II Category 5 30
Class III Categories 1 to 3 30
Class IV Categories 1, 2 and 5 30
Class V Categories 1 to 4 35
Classes VI to IX 28
Provided that a candidate belonging to the scheduled castes and scheduled Tribes shall be appointed to any class or category in the service by direct recruitment if he has not completed [33] [Substituted by G.O. Ms. No. 1785, R.D. & L. A., dated the 24th October 1981.] years of age on the said date.