Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(5) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

(5)Any delay in the issue of an order discharging a probationer under subsection (2) or sub-section (3) shall not entitle him to be deemed to have satisfactorily completed his probation.