Section 9 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
9. Probationer's suitability for full membership.
(a)At the prescribed or extended period of probation, as the case may be, the appointing authority shall consider the probationer's suitability for full membership of the service.(b)If the appointing authority decides that a probationer is suitable for such membership, it shall issue an order declaring the probationer to have satisfactorily completed his probation. If no such order is issued within six months from the date on which he is eligible for such declaration, the probationer shall be deemed to have satisfactorily completed his probation on the date of expiry of the prescribed or extended period of probation.(c)If the appointing authority decides that the probationer is not suitable for such membership, it shall, unless the period of probation is extended under rule 10, by order, discharge him from service.Explanation I. - The decision of the appointing authority that the probationer is not suitable for full membership may be based also on his work and conduct till the date of decision inclusive 6f the period subsequent to the prescribed or extended period of probation.Explanation II. - An opportunity to show cause may be given after the appointing authority arrives at a provisional conclusion on the suitability or otherwise of the probationer for full membership of the service, either by such authority himself or by a subordinate authority who is superior in rank to the probationer.
