Section 21 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
21. Probation.
(1)A person on initial appointment to a post in the establishment in substantive capacity shall be placed on probation for a period of one year.(2)The appointing authority may allow continuous service rendered in an officiating capacity or in temporary capacity on the post, or on a higher post, to be taken into account for the purpose of computing the period of probation.(3)Appointing authority may, for reasons to be recorded in writing, extend the period of a probation in individual cases specifying the date upto which the extension is granted. Provided that in no case the period of probation will be extended by more than three years.(4)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation, as the case may be that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be reverted to his substantive post, if any, or if he does not hold a lien on any post, his services will be dispensed with.(5)A person whose services are dispensed with under sub-rule (4) shall not be entitled to any compensation.
