Section 18 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
18. Automatic completion of probation.
- A probationer in any category of the establishment shall be deemed to have completed his probation automatically unless, within a period of 6 months calculated from the date on which he completed the period of probation, or the extended period of probation, as the case may be, -(i)a communication asking him to show cause why his probation should not be terminated is served on him, or(ii)disciplinary proceedings are initiated against him for corruption or other serious misconduct and he is specifically informed in writing that the question of considering the suitability for full membership will be taken up only after the completion of the disciplinary proceedings.
