Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(c) in The Madurai City Municipal Corporation Service Rules, 1975

(c)A person appointed or promoted temporarily under sub-rule (a) or sub-rule (b) shall not be regarded as a probationer in such class or category of the service. The services of such a person shall be liable to be terminated by the appointing authority at any time without notice and without reasons being assigned.