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State of Tamilnadu- Act

Tamil Nadu Appointment on preferential basis in the Services under the State of Persons Studied in Tamil medium Rules, 2010

TAMILNADU
India

Tamil Nadu Appointment on preferential basis in the Services under the State of Persons Studied in Tamil medium Rules, 2010

Rule TAMIL-NADU-APPOINTMENT-ON-PREFERENTIAL-BASIS-IN-THE-SERVICES-UNDER-THE-STATE-OF-PERSONS-STUDIED-IN-TAMIL-MEDIUM-RULES-2010 of 2010

  • Published on 30 September 2010
  • Commenced on 30 September 2010
  • [This is the version of this document from 30 September 2010.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Appointment on preferential basis in the Services under the State of Persons Studied in Tamil medium Rules, 2010Published vide Notification No. G.O. Ms. No. 145, Personnel and Administrative Reforms (s), dated 30.09.2010Last Updated 22nd January, 2020No. SRO A-32(a)/2010. - In exercise of the powers conferred by sub-section (1) of Section 8 of the Tamil Nadu Appointment on preferential basis in the Services under the State of Persons Studied in Tamil medium Ordinance, 2010 (Tamil Nadu Ordinance 3 of 2010), the Governor of Tamil Nadu hereby makes the following rules, namely:-

1. Short title.

- These rules may be called the Tamil Nadu Appointment on preferential basis in the Services under the State of Persons Studied in Tamil medium Rules, 2010.

2. Definition.

- In these rules, unless the context otherwise requires, -
(a)"direct recruitment" means first appointment of a person to any service under the State in accordance with the rules or regulations or orders in force;
(b)"persons studied in Tamil medium" means persons who have obtained the educational qualification or qualifications prescribed for direct recruitment in the rules or regulations or orders applicable to any appointment in the services under the State through Tamil medium of instruction;
(c)"services under the State" includes the services under-
(i)Government;
(ii)the Legislature of the State;
(iii)any local authority;
(iv)any Corporation or company owned or controlled by the Government; and
(v)any other authority in respect of which the State Legislature has power to make laws.

3. Manner of selection for appointment.

- Twenty per cent of all vacancies in the appointment in the services under the State which are to be filled through direct recruitment shall be set apart on preferential basis to persons studied in Tamil medium as illustrated below: -IllustrationOut of 200 seats, 40 seats shall be set apart on preferential basis to persons studied in Tamil medium, in their respective category, in the following manner:-
General Turn 19 31 48 65 81 100 115 131
  148 165 181 200        
Backward Classes 18 38 58 74 94 114 134 149
(Other than Backward Classes Muslims) 170 190 199          
Most Backward Classes/ De-notified Communities 23 46 73 96 123 146 173 196
Scheduled Castes 26 62 92 126 162 192    
Backward Classes Muslims 188              
Scheduled Castes Arunthathiars 166              
Scheduled Tribes 150