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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

(2)The authority competent to entertain an appeal under sub-section (1) may, either of its own motion or otherwise, revise any order discharging a probationer under any of the provisions referred to in the said sub-section within one year of the date of such order.