Section 21 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
21. Discharge or reversion and re-appointment of probationers and approved probationers.
- Probationers and approved probationers shall be reverted or discharged for want of vacancy in the following order: -First - The probationers in the order of juniority;Second - The approved probationers in the order of junitority.
