Section 10 in The Tamil Nadu Municipal Corporations Service Rules, 1996
10. Age limit. - (1) No person shall be eligible for appointment temporarily or permanently to any class or category in the service by direct recruitment if he has completed or will complete 30 years of age on the first day of July of the year in which the appointment is made. Provided that in the case of a person belonging to any of the Scheduled Caste or Scheduled Tribes, the age limit prescribed above shall be increased by five years.
(2)The age limit prescribed in sub-rule (1) shall be enhanced by five years to the appointment of a candidate who possesses a degree from a recognised University and who belongs to any of the Scheduled caste, Scheduled Tribes, Backward Classes or Most Backward Classes to a post included in the service for which the special rules prescribed a qualification lower than degree of any University if the candidate possesses a degree.(3)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.
