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State of Tamilnadu - Section

Section 16 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

16. Extension of probation.

- If the appointing authority is of the opinion that the probationer should continue to be on probation in order to enable him to decide upon his suitability for full membership, the appointing authority may extend his period of probation for a period not exceeding one year.