Section 13 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
13. Right to be a probationer or approved probationer, in two or more services.
- A member of a service, who has been appointed to another service and is a probationer or approved probationer in the latter service, shall not be appointed to any other service for which he may be an approved candidate, unless he relinquishes his right in the latter service.
