Section 10(1) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
(1)In the case of any probationer falling under sub-rule (c) of rule 9, the appointing authority may extend his probation. Such extended period of probation shall terminate at the latest when the probationer has, after the date of expiry of the period of probation for the category, completed six months of duty in such category. A probationer shall be entitled to draw the first increment after putting in the service necessary to earn the increment. His next increment shall, however, be drawn only with effect from the date of satisfactory completion of probation, but the period of service from the date of increment shall count for-subsequent increments.
