Section 10 in Tamil Nadu Town Panchayat Establishment (Qualification and Recruitment of Office Assistants) Rules, 1988
10. Termination, completion or Extension of Probation.
(a)The appointing authority, may at any time, before the expiry of prescribed period of probation, for reasons to be specified in writing, terminate the probation of any person and revert him to his permanent post if he is already a permanent servant or discharge him from the service in other cases.Explanation. - In cases where the appointing authority proposes to terminate the probation of any person for specific charges in addition to or distinct from general inefficiency or incapacity he shall frame specific charges and follow the detailed procedure for imposing penalties laid down in rule 4 of the rules relating to the Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988.(b)A person who has completed his period of probation shall be confirmed at the earliest opportunity, and if a vacancy existed from a date previous to the date of issue of the order he may be so appointed with retrospective effect from such date or as the case may be from such subsequent date from which he was continuously on duty as a member of the service in such post, or in a post the appointment to which involves the assumption of duties and responsibilities of greater importance than those attaching to the former post.(c)If at the end of the prescribed period of probation the appointing authority considers that a probationer is not suitable for declaration of probation the appointing authority may extend his probation by a period which in no case shall be longer than one year from the date of expiry of the period of probation prescribed in rule 9. In case, where the probation is extended, a condition shall, unless there are special reasons to the contrary, be attached to the orders of extension of probation that the probationer's increment shall be stopped until he is declared to have satisfactorily completed his probation and such stoppage of increment shall not be treated as a penalty but only as a condition of extension of probation and shall not have the effect of postponing future increments after he is declared to have satisfactorily completed his probation.
