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State of Tamilnadu - Section

Section 23 in The Madurai City Municipal Corporation Service Rules, 1975

23. Appeal against termination of probation. - A probationer whose probation has been terminated for reasons other than failure to pass the prescribed test shall be entitled to appeal to the authority to which and within the period of limitation within which an appeal would be preferred against the orders of termination passed by the appointing authority against a member of the service.