Section 4C in Kerala General Sales Tax Rules, 1963
4C. Probation for Chairman.
- Every person appointed as Chairman, Appellate Tribunal shall from the date on which he joins duty be on probation for a period of 2 years on duty within a continuous period of 3 years:Provided that (i) when a District Judge or Additional District Judge or a person who has been a Judicial Officer not below the rank of a District Judge who has successfully completed probation as District Judge or Additional District Judge, as the case may be, is appointed as Chairman, no probation shall be necessary.(ii)When a probationary District Judge or Additional District Judge or a person who has been a Judicial Officer not below the rank of a District Judge as the case may be is appointed as the Chairman, the period of probation undergone by him in the cadre of District Judges shall be counted for the purpose of probation for the post of Chairman.
