Section 11 in Tamil Nadu Municipal Service Rules, 1970
11. Age limit. - The age limit prescribed in the special rules shall not apply to the appointment of a candidate belonging to any of the Scheduled Castes, Scheduled Tribes or [Backward Classes] [Backward Classes includes Most Backward Classes and De-notified Communities also.] to a post included in service for which the special rules prescribe a qualification lower than the B. A. or B.Sc, degree of any University, if the candidate possesses a general educational qualification higher than the minimum general educational qualification.
[Explanation. - For the purpose of this rule, a pass in the pre-University Examination shall be deemed to be a qualification higher than that referred in rule 10.] [Explanation was added by SRO A No. 208779, RD & LA, dated the 17th July 1979.]A candidate who has rendered war service is eligible to deduct from his age the period of his war service for the purpose of computing his age for appointment.Ex-servicemen up to 45 years of age in the case of persons not belonging to Scheduled Castes, Scheduled Tribes and [Backward Classes] [Backward Classes includes Most Backward Classes and De-notified Communities also.] , and up to 50 years of age in the case of persons belonging to Scheduled Castes /Scheduled Tribes and Backward Classes are eligible to be considered for appointment, if they are otherwise qualified without referring each case to Government for relaxation of the age rule.[Released bonded labourers up to 40 years of age who are in possession of identity certificate issued by competent authority are eligible to be considered for appointment, if they are otherwise qualified and sponsored by Employment Exchange.] [This paragraph was added by G. O. Ms. No. 347, RD & LA, dated the 16th March 1983.]
