Section 6 in Tamil Nadu Municipal Service Rules, 1970
6. Discharge or reversion and re-appointment of probationers and approved probationers. - (a) Probationers and approved probationers shall be reverted or discharged for want of vacancy in the following order: -
First - The probationers in the order of juniority; andSecond - The approved probationers in the order of juniority.(b)The order of reversion or discharge may be departed from in cases where such order will involve an excessive expenditure on travelling allowances or exceptional administrative inconvenience.
