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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(3)(i) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

(i)When an order discharging a probationer is set aside on appeal under sub-section (1) or on revision under sub-section (2) and the probationer is restored to the service, the period on and from the date of discharge, to the date of such restoration may, with the previous sanction of the Government, be treated as on duty except for purposes of probation. The period of probation undergone by such probationer at the time of his discharge shall, however, count towards the period of probation. Such probationer may, during the period on and from the date of his discharge to the date of his restoration, be paid such pay and allowances not exceeding the pay and allowances to which he would have been entitled if he had not been discharged, as the authority passing the order under sub-section (1) or (2) may, with the previous sanction of the Government, determine.