Section 15A in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
15A. [ Probation. [Rule 15A was inserted by G.O. Ms. No. 2234, Education, dated the 3rd December 1979.]
- Every person appointed to a category shall, from the date on which he joins duty, be on probation for a total period of two years on duty within a continuous period of three years:Provided that persons who had already commenced their probation in aided educational institutions prior to the 2nd May 1977, shall however, be required to complete initial probation for one year and subsequent probation in the case of those who migrate to another aided school, be on probation for one more year.]
