Section 10(b) in Tamil Nadu Town Panchayat Establishment (Qualification and Recruitment of Office Assistants) Rules, 1988
(b)A person who has completed his period of probation shall be confirmed at the earliest opportunity, and if a vacancy existed from a date previous to the date of issue of the order he may be so appointed with retrospective effect from such date or as the case may be from such subsequent date from which he was continuously on duty as a member of the service in such post, or in a post the appointment to which involves the assumption of duties and responsibilities of greater importance than those attaching to the former post.
