Section 24 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
24. Exemption from special qualification to be acquired or special test to be passed during probation.
- Where a probationer has, before he commenced his probation, already acquired any special qualification or passed any special test prescribed by the special rules, or has acquired such other qualification as may be considered by the Government or by the appointing authority with the approval of the Government to be equivalent to the said special qualification or special test, he shall not be required to acquire such special qualification or to pass such special test again after the commencement of his probation.
