Section 14 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
14. Duty on temporary promotion to count for probation in lower post.
- A probationer in any category of the establishment who is promoted temporarily under the provisions of regulation 25 of these regulations to a higher category shall be entitled to count towards his probation, if any, in the lower category the period of duty performed by him in the higher category during which he would have held the post in the lower category but for his temporary appointment.Military duty counts for probation. - A probationer in any post who has been or may be deputed for military duty shall be entitled to count towards the period of probation in such post the period spent on military duty.
