Section 38 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
38. Appointment as full member, discharge and reappointment of member who are not probationers or approved probationers.
- In regard to person appointed to any class or category of a service by promotion, in respect of whom the special rules of the service do not prescribe a period of probation in the class or a category to which they have been promoted, sections 10, 11 and 37 shall be construed as if 'probation' and 'probationer' or 'approved probationer' meant 'officiating service' and 'person officiating' respectively.
