Section 11 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
11. Probation. - (a) Every appointment to a post in superior service shall from the date on which he/she joins duty be on probation for a total period of two years on duty within a continuous period of three years:
Provided that a person appointed to the basic service shall, from the date on which he/she joins duty be on probation for a total period of one year on duty within a continuous period of two years.(b)A probationer in any post who has been or may be deputed for military duty shall be entitled to count towards the period of probation in such post the period spent by him on military duty.
