Section 6 in The Madurai City Municipal Corporation Service Rules, 1975
6. Discharge or reversion and re-appointment of probationers and approved probationers. - (a) Probationers and approved probationers shall be reverted or discharged for want of vacancy in the following order:-
(i)The probationers in the order of juniority; and(ii)The approved probationers in the order of juniority. The order of reversion or discharge may be departed from in cases where such order will involve exceptional administrative inconvenience.
