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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(4) in Tamil Nadu Municipal Service Rules, 1970

(4)that declaration of satisfactory completion of probation was not the result of any relaxation of rules.In all cases coming under items (1) to (4) above, orders issued declaring the probation or relaxing statutory rules shall include a specific provision in regard to drawal of arrears of increments.