Section 10(c) in Tamil Nadu Town Panchayat Establishment (Qualification and Recruitment of Office Assistants) Rules, 1988
(c)If at the end of the prescribed period of probation the appointing authority considers that a probationer is not suitable for declaration of probation the appointing authority may extend his probation by a period which in no case shall be longer than one year from the date of expiry of the period of probation prescribed in rule 9. In case, where the probation is extended, a condition shall, unless there are special reasons to the contrary, be attached to the orders of extension of probation that the probationer's increment shall be stopped until he is declared to have satisfactorily completed his probation and such stoppage of increment shall not be treated as a penalty but only as a condition of extension of probation and shall not have the effect of postponing future increments after he is declared to have satisfactorily completed his probation.
