Section 19 in The Coimbatore City Municipal Corporation Service Rules, 1987
19. Appointing authority to consider suitability for full membership. - As soon as a probationer in any class or category of the service has completed his period of probation prescribed in the rules or the extended period of probation referred to in rule 21, as the case may be, the appointing authority shall consider his suitability for full membership to the class or category, as the case may be:
Provided that he has passed the tests, if any, which he should pass during the period of his probation. If the appointing authority is satisfied that the probationer is suitable for full membership, he shall pass an order declaring him to be an approved probationer.
