Section 20(7) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(7)A candidate for appointment to a post under the State shall be,-(a)a citizen of India, or(b)a subject of Nepal, or(c)a subject of Bhutan, or(d)a person of Indian origin who has migrated from Pakistan, Myanmar, Sri Lanka, or East African Countries of Kenya, Uganda, the United Republic of Tanzania, Zambia, Malawi, Zaire and Ethiopia with the intention of permanently settling in India:Provided that a candidate specified in clauses (b), (c) and (d) shall be a person in whose favour a certificate of eligibility has been given by the Government:Provided further that a candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission or other recruiting authority and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government.
