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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(ii) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

(ii)at his discretion, by order either extend the period of probation of the probationer, in case the probation has not been extended under rule 10 or terminate the probation and discharge him from service after giving him a reasonable opportunity of showing cause against the proposed termination of probation.