Section 21 in The Madurai City Municipal Corporation Service Rules, 1975
21. Completion of termination of probation. - If on the conclusion of the period of probation or the extended period of probation, as the case may be, the appointing authority is satisfied that the probationer is not suitable for full membership, he shall pass an order terminating his probation after giving the probationer reasonable opportunity fore showing cause against the proposed termination of probation.
If on the conclusion of the period of probation, the probationer has not passed the tests, if any, prescribed by the rules, the appointing authority shall terminate his probation unless the probation is extended under rule 20. If the probationer does not pass the tests within the extended period of probation, appointing authority shall terminate his probation.
