Section 17(5) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(5)A person appointed under sub-sections (1), (2) or (4) shall not be regarded as a probationer in such service, class or category or be entitled by reason only of such appointment to any preferential claim to future appointment to such service, class or category. The services of a person appointed under sub-sections (1), (2) or
