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State of Tamilnadu - Section

Section 20 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

20. Right of probationers and approved probationers to re-appointment.

- A vacancy in any category shall not be filled by the appointment of a person who has not yet commenced his probation in such category, when an approved probationer or probationer therein is available for such appointment.