Section 6 in The Chennai Corporation Officers Service Rules, 1975
6. Discharge and re-appointment of probationers and approved probationers. - (a)(i) In cases falling under rule 5, probationers and approved probationers who were recruited, direct shall not be discharged for want of vacancies. Other probationers, and approved probationers shall be discharged for want of vacancies.
(ii)In other cases, the probationers and approved probationers shall be discharged for want of vacancies in the order of juniority.(iii)The order of discharge laid down in clauses (i) and (ii) may be departed from in cases where such order would involve exceptional administrative inconvenience.(b)Approved probationers and probationers who have been discharged for want of vacancies shall be re-appointed as vacancies (not being vacancies which should be filled by direct recruitment under the Special Rules arise) in the inverse of the order laid down in clause (i) or (ii) of sub-rule (a):Provided that the said order may be departed from in cases where such order would involve exceptional administrative inconvenience.
