Section 3(10) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(10)Suspension, where a person has already been suspended under regulation 8 to the extent considered necessary by the authority imposing penalty.Explanation. - (1) The discharge -(i)of a person appointed on probation before the expiry or at the end of the prescribed or extended period of probation; or(ii)of a person engaged under contract in accordance with terms of contract; or(iii)of a person appointed otherwise than under contract to hold a temporary appointment on the expiration of the period of the appointment, does not amounts to removal or dismissal within the meaning of this regulation.
