Section 9 in Tamil Nadu Town Panchayat Establishment (Qualification and Recruitment of Office Assistants) Rules, 1988
9. Probation.
(a)Every person appointed to the post shall from the date on which he joins duty, be on probation for a total period of one year on duty within a continuous period of three years.(b)Every person appointed to the post shall be entitled to count towards his probation in that post his service, if any rendered subsequently in another post, appointment into which involves the assumption of duties and responsibilities of equal or greater importance than those attaching to the former post.
