Section 14(3) in The Tamil Nadu Municipal Corporations Service Rules, 1996
(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.
