Section 15(4) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
(4)that the declaration of satisfactory completion of probation was not the result of any relaxation of the regulations.In all the cases coming under items (1) to (4) above, orders issued declaring the probation or relaxing the regulations shall include a specific provisions in regard to drawal of arrears of increments.
