Section 12 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
12. Termination of probation. - (a) At any time before the expiry of the period of probation the appointing authority may in his discretion, for reasons to be recorded in writing terminate the probation of any person and revert him to his permanent post if he is already a permanent officer or servant or to a lower post, if he is not a permanent officer or servant but he is a probationer or an approved probationer in such lower post and if there is a vacancy in such lower post or if a person junior to him is holding such lower post, or discharge him from the service of the town panchayat in other cases:
Provided that an opportunity to show cause against the termination of probation shall be given to the persons concerned after the appointing authority has arrived at a provisional conclusion regarding termination of probation.
