Section 13 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
13. Declaration of Probation. - At the end of the prescribed period of probation or of the period of probation as extended under rule 14 the appointing authority shall consider the probationer's suitability for confirmation in the grade for which he was selected. If the appointing authority decides that the probationer is suitable for confirmation he shall, as soon as possible issue an order declaring the probationer to have satisfactorily completed his period of probation on the date of expiry of the prescribed or extended period of probation. If no such order is issued within six months from the date on which he is eligible for such declaration, the probationer shall be deemed to have satisfactorily completed his probation on the date of expiry of the prescribed or extended period of probation except in cases where serious charges are pending.
