Section 19 in The Tamil Nadu Municipal Corporations Service Rules, 1996
19. Termination of probation. - (1) If on the conclusion of the period of probation or the extended period of probation as the case may be, the appointing authority is satisfied that the probationer is not suitable for the post, he shall pass an order terminating his probation after giving the probationer reasonable opportunity for showing cause against the proposed termination of probation.
(2)If on the conclusion of the period of probation, the probationer has not passed the tests, if any, prescribed by the rules, the appointing authority shall terminate his probation unless the probation is extended under rule 18 of the probationer does not pass the tests within the extended period of probation, the appointing authority shall terminate his probation.
