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State of Tamilnadu - Section

Section 21 in The Tamil Nadu Municipal Corporations Service Rules, 1996

21. 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 next higher authority. Such appeal should be preferred with in a period of three months from the date on which the order of termination of probation is communicated to him.