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[Entire Act]
State of Tamilnadu - Section
Section 6 in The Madurai City Municipal Corporation Service Rules, 1981
6. Age.
- No person shall be eligible for appointment by direct recruitment to the posts specified in Column (1) of the Table below unless he has not completed or will not complete the age specified in Column (2) thereof on the 1st day of July of the year in which selection for appointment is made.| Category | Age |
| (1) | (2) |
| 1 | 35 years. |
| 2(a), 2(c) | 30 years. |
| 4 | 30 years. |
| 5 | 30 years. |