Section 15 in The Madurai City Municipal Corporation Service Rules, 1975
15. Date of commencement of probation of persons appointed or promoted temporarily. - If a person who is appointed or promoted temporarily under rule 8 of these rules is subsequently appointed thereto in accordance with the rules, it shall be open to the appointing authority to allow such person to commence his probation from the date of such appointment or promotion or from an earlier date, such date not being earlier to the date of his first temporary appointment or promotion under rule 8, as the appointing authority may, in his discretion, decide:
Provided that this rule shall not be construed as authorising the appointment or promotion on probation of a person from a date on which he did not possess the qualifications prescribed for such appointment or promotion.
