[5
OF 2023] [13th
March 2023] An Act further to amend the
Tamil Nadu Government Servants (Conditions of Service) Act, 2016. Be it enacted by the
Legislative Assembly of the State of Tamil Nadu in the Seventy-third Year of
the Republic of India as follows:- (1)
This Act may be called the Tamil Nadu
Government Servants (Conditions of Service) Amendment Act, 2023. (2)
It shall be deemed to have come into force on
the 1st day of December 2021. "21-A.
Compulsory Tamil language paper for recruitment.- (1)
Notwithstanding anything contained in section
21, on and from the 1st day of December 2021, any person who applies for
recruitment to any post in any service by direct recruitment shall pass the
Tamil language paper in the examination conducted for the recruitment with not
less than forty percent marks. (2)
The syllabus and content for the Tamil
language paper shall be as may be ordered by the Government from time to
time.".Tamil
Nadu Government Servants (Conditions Of Service) Amendment Act, 2023
After section 21 of the Tamil Nadu Government Servants (Conditions of Service)
Act, 2016 (hereinafter referred to as the principal Act), the following section
shall be inserted, namely:-
Notwithstanding anything contained in the principal Act, or in any judgment,
decree or order of any court or other authority, anything done or any action
taken during the period commencing on the 1st day of December 2021 and ending
with the date of publication of this Act in the Tamil Nadu Government Gazette
shall, for all purposes, be deemed to be, and to have always been, validly done
in accordance with law as if this Act had been in force at all material times.