Section 5 in The Tamil Nadu Municipal Corporations Service Rules, 1996
5. Discharge or reversion and re-appointment of probationers and approved probationers. - Probationers and approved probationers shall be reverted or discharged for want of vacancy in the following order :-
(i)The probationers in the order of juniority, and(ii)The approved probationers in the order of juniority.
