Section 23 in Tamil Nadu Municipal Service Rules, 1970
23. Appeal against termination of probation. - A probationer whose probation has been terminated for reasons other 4 than failure to pass the prescribed test shall be entitled to appeal to the next higher authority. Such appeal shall be preferred within a period of two months of the date on which the order of termination of probation is communicated to him:
Provided that the appellate authority may, in his discretion, extend the aforesaid period beyond two months.
