Section 29(3) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(3)A probationer in one service who is appointed temporarily to another service, under sub-section (1) or sub-section (4) of section 17 shall be entitled to count towards his probation in the former service the period of duty performed by him in the latter service during which he would have held a post in the former service but for such temporary appointment.
