Section 22 in Tamil Nadu Municipal Service Rules, 1970
22. Automatic completion of probation. - A probationer in any class or category of service shall be deemed to have completed his probation automatically, unless within a period of six months calculated from the date on which he completed his period of probation or the extended period of probation, as the case may be, -
(i)a communication asking him to show cause why his probation should not be terminated is served on him; or(ii)disciplinary proceedings are initiated against him for corruption or other serious misconduct and he is specifically informed in writing that the question of considering the suitability for full membership will be taken up only after the conclusion of the disciplinary proceedings.Nothing in this rule shall be construed as entitling a probationer to automatic completion of probation, if he has not passed the tests which under the special rules he should pass within the period of his probation.
