Section 13 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
13. Duty in higher post to count for probation in lower posts.
- A probationer in any category shall be eligible to count towards his probation his duty preformed on regular appointment to a higher category of the establishment, if any.Nothing contained in this regulation shall be construed as authorising the promotion of a probationer in contravention of these regulations.
