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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(2)(v) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

(v)Reversion of a town panchayat servant appointed on probation to any other service, grade or post, to his permanent service, grade or post during or at the end of the period of probation in accordance with terms of his appointment or to the rules and orders governing such probation;