Section 17 in The Tamil Nadu Municipal Corporations Service Rules, 1996
17. Completion of probation and drawal of arrears of increments. - Any delay in passing orders of completion of probation shall not monetarily affect the approved probationer and monetary benefits 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 be declared to have been satisfactorily 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 was qualified as on the date ordered; and(4)that declaration of satisfactory completion of probation was not the result of any relaxation of rules.
