Section 36(1) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(1)A probationer who is discharged under clause (ii) of sub-section (1) of section 31 or under sub-section (3) of section 32 shall be entitled to appeal against the order of discharge passed by the competent authority to the authority to which and within the period of limitation within which an appeal would lie against an order of dismissal passed by the competent authority against a full member of his service, class or category, as the case may be:Provided that in the case of a probationer in a State Service who is discharged from service by an authority subordinate to the Government, an appeal shall lie to the Government.
