(1)Every probationer referred to in sub-rule (2) of Rule 3 shall, on appointment to the Service, attend and undergo such training and for such periods as the Central Government may direct in-(i)the [Lal Bahadur Shastri National Academy of Administration]; and(ii)the Institute :Provided that the Central Government may if it thinks fit, dispense with such training or any part thereof with respect to any class of probationers after taking into consideration any training already undergone by such class of probationers.(2)On completion of the training in the [Lal Bahadur Shastri National Academy of Administration] and the Institute, every probationer shall undergo such further training in the State to which he is posted and for such period as the Central Government may in consultation with the State Government concerned, direct.] [Substituted by D.P. & A.P. Notification No. 9/3/73-AIS-C, dated 2nd May, 1974.](3)[ Every probationer referred to in sub-rule (3) of Rule 3 who has not attained the age of 52 years on such appointment and who has not already undergone any training before his appointment to the Service shall undergo such training in the Lal Bahadur Shastri National Academy of Administration, the Forest Research Institute and Colleges, the State Training Institutions and other established training institutions in the country and for such period as the Central Government may consider necessary.] [Inserted by Notification No. 160191/77-A1S (IV), dated 6th November, 1978.]
