Section 24 in The Coimbatore City Municipal Corporation Service Rules, 1987
24. Appointment of mil members. - The senior most approved probationer in a class or category, as the case the may be, of a service shall, at the earliest possible opportunity, be appointed as a full member in a substantive vacancy existing in such class or category. If the substantive vacancy exists from a date prior to the date of completion of probation, he shall be appointed retrospectively as a full member from such date provided that no person shall be appointed from a date which is earlier to the date on which he commenced his probation.
