Section 17 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
17. Termination of probation.
- If on the completion of the period of probation or the extended period of probation, as the case may be, the appointing authority is satisfied that the probationer is not suitable for full membership, he shall pass an order terminating his probation after giving the probationer a reasonable opportunity of showing cause against the proposed termination of probation.
