Section 54(4) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(4)A person who before the issue of the special rules for a service had officiated in a post which was subsequently included in the service or a class or category thereof, but who is not entitled to be regarded as a probationer or as an approved probationer under sub-section (5) shall, if he is again appointed to such post after the issue of the special rules without contravening any orders of the Government, be entitled to count his previous service in such post towards the prescribed period of probation:Provided that such previous service shall not count towards probation if there was an interval of a continuous period of two years or more during which he was not holding a post in the same or higher category.Explanation. - The re-appointment of a person under this sub-section shall not, for the purpose of regulating recruitment, be regarded as first appointment to the service, class or category concerned.
