Section 14 in The Tamil Nadu Municipal Corporations Service Rules, 1996
14. Probation. - (1) Every person shall, on his first appointment to any class or category of the service, be on probation for a total period of two years on duty within a continuous period of three years.
(2)Every person appointed to one class from another service shall, from the date on which, the joint duty on probation for a total period of one year on duty within a continuous period of two years.(3)If a person who is appointed or promoted temporarily under rule 7 of these rules, is subsequently appointed thereto in accordance with the rules, it shall be open to the appointing authority to allow such person to commence his probation from the date of such appointment on probation from the date of such appointment or promotion from an earlier date such date not being earlier to the date of his first temporary appointment or probation under rule 7 as the appointing authority may in his discretion decides:Provided that this shall not be construed as authorising the appointment or promotion on probation of a person from a date on which he did not possess the qualifications prescribed for such appointment or promotion.
