Section 15 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
15. Completion of probation and drawal of arrears of increments.
- As soon as a probationer in any category of the establishment has completed his period of probation prescribed in the regulations, or the extended period of probation referred to in regulation 16, as the case may be, the appointing authority shall consider his suitability for full membership to the category. If the appointing authority is satisfied that the probationer is suitable for full membership, he shall pass an order declaring him to be an approved probationer.Any delay in passing orders of completion of probation shall not monetarily affect the approved probationer, and arrears of increments shall be allowed from the date of completion of probation as a matter of course subject to the following conditions, namely: -(1)that the probation would have been declared to have been satisfactorily completed from the date ordered even if the question of declaration of probation had been taken up earlier;(2)that the declaration of satisfactory completion of probation was delayed by factors which would not in any case change the date of such completion;(3)that the person whose probation is declared to have been satisfactorily completed was qualified as on the date ordered;(4)that the declaration of satisfactory completion of probation was not the result of any relaxation of the regulations.In all the cases coming under items (1) to (4) above, orders issued declaring the probation or relaxing the regulations shall include a specific provisions in regard to drawal of arrears of increments.
