Section 17A in Tamil Nadu Municipal Service Rules, 1970
17A. [ Completion of probation after undergoing training in Tamil Nadu Institute of Urban Studies, Coimbatore in certain cases. [This rule was added by S.R.O. No. 37/95, MA & WS, dated the 29th May 1995.] - No person appointed by direct recruitment to -
(i)Categories 1,2,3 and 4 of Class VII and Category 2 of Class IX of the Tamil Nadu Municipal General Service,(ii)Category 1 of Class I, Categories 1 and 2 of Class II, Categories 1 and 2 of Class IV of the Tamil Nadu Municipal Engineering and Water Works Service,(iii)Categories 1, 2, 3 and 4 of the Tamil Nadu Municipal Town Planning Service, shall be deemed to have completed his probation or eligible for further increment in the time scale of pay applicable to him, unless and until he undergoes the training and passes the test conducted by the Tamil Nadu Institute of Urban Studies, Coimbatore:Provided that nothing contained in this rule shall adversely affect a member of the service who is a probationer as on the 29th May 1995.]
