Section 5 in The Chennai Corporation Officers Service Rules, 1975
5. Right of probationers and approved probationers to re-appointment. - A vacancy in any service, class or category not being vacancy which should be filled by direct recruitment under the special rules referred to in rule 4 shall not be filled up by the appointment of a person who has not yet commenced his probation in such services, class; or category when an approved probationer or a probationer therein is available for such appointment.
