Section 34 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
34. Exercise of certain powers of appointing authority by higher authorities.
- The powers conferred on the appointing authority, other than the Government, may be exercised also by any higher authority to whom the appointing authority is administratively subordinate whether directly or indirectly, in the following cases:-(a)Termination of probation of a probationer under clause (ii) of sub-section (1) of section 31;(b)Discharge of probationer under sub-section (3) of section 32; and(c)Extension of probation under clause (ii) of sub-section (1) of section 31 or under this section.
