Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

(2)Every person appointed to a post in inferior service shall, from the date on which he joins duty, be on probation for a period of one year of duty within a continuous period of 3 years.