Section 4(3) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(3)All or any of the provisions of sub-rule (1) or (2) may, in exceptional cases, for special and sufficient reasons to be recorded in writing and with the sanction of the appropriate appellate authority, be waived where there is difficulty in observing exactly the requirements of the sub-rule and those requirements can be waived without injustice to the person charged.Explanation I. - The discharge - (a) of a person appointed on probation before the expiry or at the end of prescribed or extended period of probation; or(b)of a person engaged under contract, in accordance with the terms of his contract; or(c)of a person appointed otherwise than under contract to hold a temporary appointment on the expiration of the period of the appointment does not amount to removal or dismissal within the meaning of this rule.Explanation II. - The discharge or reversion to a lower post of any person officiating in any post, if made in accordance with such general or special rules or orders as the Government may issue in that behalf, does not amount to removal or dismissal or to reduction within the meaning of the rule.Explanation III. - The removal of a person from the service of the town panchayat shall not disqualify him from future employment unless specifically debarred from future employment either at the time of removal or subsequently. The dismissal of a person from the service of the town panchayat-shall disqualify him from future employment.
