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State of Tamilnadu - Section

Section 113 in Tamil Nadu Educational Rules

113.

(1)Every candidate for admission shall submit an application in the form prescribed (Appendix 20).
(2)His age must be not less than 15 and must not exceed 25 years; or in the case of a candidate who has been employed as a teacher in a recognised school for not less than three years, 35 years provided that the Director may in deserving cases relax the lower age-limit also.It shall, however, be in the power of the controlling authority, in very special circumstances, to admit a candidate relaxing the upper age-limit.
(3)He shall also produce before admission the following certificates: -Certificate of Health
(a)A certificate in the form prescribed (Appendix 20-A) from a Civil Surgeon or other medical authority accepted, in the case of colleges by the Principal, and in the case of schools by the District Educational Qfficer or the Inspectress of Schools.
Certificate of Education
(b)A certificate of general educational qualifications, as laid down in rule 104.
A candidate, who does not possess the prescribed educational certificate may be admitted on the strength of a certificate accepted by the Director as equivalent.Certificate of Conduct
(c)A Certificate of conduct signed by the District Educational Officer or the Chairman of a Municipal Council or the Manager or Principal, or Headmaster of a recognised College or Secondary School shall be accepted.
Selection of Candidates