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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(c) in Tamil Nadu Municipal Service Rules, 1970

(c)A person appointed or promoted temporarily under clause (a) or clause (b) shall not be regarded as a probationer in such service, class or category. The services of such a person shall be liable to be terminated by the appointing authority at any time without notice and without reasons being assigned.