Section 5(b) in The Madurai City Municipal Corporation Class I Service Rules, 1981
(b)If a probationer in the post of Secretary to Council fails to pass the said test, he shall not be deemed to have completed his probation satisfactorily and shall not be entitled to appointment as full member or to increments in the time scale or pay applicable to him unless and until he has passed the said test. But, such ineligibility of increment shall not operate to postpone future increments after he has passed the said test. If such probationer does not pass the said test within a period of five years from the date of his appointment, he shall be discharged from the service.
