Section 8 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
8. Suspension or termination of probation.
- Any time, before the expiry of the prescribed period of probation, or where the period of probation has been extended under rule 10, before the expiry of the extended period of probation, the appointing authority may-(i)suspend the probation of the probationer and discharge him from the service for want of a vacancy; or(ii)at his discretion, by order either extend the period of probation of the probationer, in case the probation has not been extended under rule 10 or terminate the probation and discharge him from service after giving him a reasonable opportunity of showing cause against the proposed termination of probation.
