Section 10 in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai
10. Completion of probation.
- On completion of the period of probation, an assessment of the work of the probationers shall be made and on the basis of such an assessment, the appointing authority may either declare him to have completed his probation satisfactorily or extend his probation by such period as it considered necessary, not exceeding one year to make a further assessment of his suitability provided that such orders shall be issued within six months from the normal date on which he would have completed the probation or terminate his services. If no assessment at the end of the extended period of probation, his work is found to be not satisfactory, his probation may be terminated and he be discharged from sendee after being given a reasonable opportunity of showing cause against the proposed termination of his probation.An order either declaring satisfactory completion of probation or terminating probation shall be issued within six months from the completion of normal period of probation or such extended period of probation as the case may be. If no such orders are issued within the period stipulated, he shall be deemed to have completed his probation satisfactorily.
