Section 29(4) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(4)A probationer in any category of a service who is promoted temporarily under the provisions of section 47 to a higher category in the same service shall be entitled to count towards his probation, if any, in the former category the period of duty performed by him in the latter category during which he would have held a post in the former category but for such temporary promotion.
