Section 10 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
10. Extension of probation.
(1)In the case of any probationer falling under sub-rule (c) of rule 9, the appointing authority may extend his probation. Such extended period of probation shall terminate at the latest when the probationer has, after the date of expiry of the period of probation for the category, completed six months of duty in such category. A probationer shall be entitled to draw the first increment after putting in the service necessary to earn the increment. His next increment shall, however, be drawn only with effect from the date of satisfactory completion of probation, but the period of service from the date of increment shall count for-subsequent increments.(2)Seniority. - The seniority of a person shall, unless he has been reduced to a lower rank as a punishment, be determined by the date of his appointment to the service, class, category or grade provided in the schedule of establishment of a religions institution. If any portion of the service of such person does not count towards probation, his seniority shall be determined by the date of commencement of his service which counts towards probation. The authority may, at the time of passing any order appointing two or more persons simultaneously, fix the order of preference among them and seniority shall be determined in accordance with it.Explanation. - The service, class, category or grade in each institution shall be decided by the appointing authority and included in the schedule of establishment submitted to the appropriate authority under rule 14 of these rules.
