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[Cites 0, Cited by 3] [Section 31(1)] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(1)(ii) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

(ii)at its discretion, by order, either extend the period of probation of the probationer in case the probation has not been extended under section 33 or terminate his probation and discharge him from service after giving him a reasonable opportunity of showing cause against the proposed termination of probation: