Section 15 in The Tamil Nadu Municipal Corporations Service Rules, 1996
15. Duty in higher post to count for probation in lower posts. - A probationer in any class or category of the service shall be eligible to count towards his probation his duty performed in a higher class or category I in the same service and another service whether he is appointed regularly or temporarily.
Nothing contained in this rule shall be construed as authorising the promotion of a probationer in contravention of rules.
