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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(12)(b) in Tamil Nadu Town Panchayats (Establishment) Rules, 1988

(b)in case at the time of his first appointment thereto, he is the holder of a post which has been included in another service but for which no probation has been prescribed, if he has put in that post satisfactory service for a total period of two years on duty within a continuous period of three years.