Section 11 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
11. Discharge and re appointment of probationers, approved probationers and full members.
(1)Probationers, approved probationers and full members shall be discharged for want of vacancies in the order of juniority.(2)Full members, approved probationers and probationers who have been discharged for want of vacancies shall be reappointed in vacancies which arise in the order of seniority.
