Section 18 in The Coimbatore City Municipal Corporation Service Rules, 1987
18. Completion of probation and drawal of arrears of increments. - Any delay in passing order of completion of probation shall not monetarily affect the approved probationer and arrears of increments shall be allowed from the date of completion of probation as a matter of course, subject to the following conditions, namely:-
(1)that the probation would have been declared to have been satisfactory completed from the date ordered, even if the question of declaration of probation had been taken up earlier;(2)that the declaration of satisfactory completion of probation was delayed by factors which would not in any case, change the date of such completion;(3)that the person whose probation is declared to have been satisfactorily completed is qualified as on the date ordered; and(4)that declaration of satisfactory completion of probation was not the result of any relaxation of rules.
