Section 23 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
23. Members absent from duty.
- The absence of a member of the establishment from duty whether on leave and whether his lien in a post borne on the category of the establishment is suspended or not shall, if he is otherwise fit, render him ineligible in his turn -(a)for re-appointment to substantive or officiating vacancy in the post in which he maybe probationer or an approved probationer;(b)for promotion from lower to a higher category in the establishment, as the case may be, in the same manner as if he had not been absent. He shall be entitled to all the privileges in respect of appointment, seniority, probation and appointment as full member which he would have enjoyed but for his absence subject to his completing satisfactorily the period of probation on his return.
