Section 58 in The Central Reserve Police Force Rules, 1955
58. Probationary period .-An officer promoted in permanent vacancy shall be on probation for one year in the rank to which promoted. He may be reverted at any time during the probationary period but, if not reverted shall ordinarily be confirmed on conclusion of the probationary period. In special circumstances the probationary period may be extended by the officer authorised to order the promotion. Confirmation shall count from the date on which a member of the Force is promoted on probation in a clear vacancy.
IGP CRP's Order No. D. III-9/63, dated 1st January, 1965In view of the instructions contained in the office Memorandum No. F.1/10/64 Estt(d), dated the 14th January, 1965, of the Ministry of Home Affairs, it is stressed that the Competent authorities for confirmation and promotion in the CRP should ensure that every officer or man or clerk to be considered for promotion or confirmation is upright and honest.IGP CRP's No.C.VI-I/64-65, dated 7th October, 1965 and 27th October, 1965Temporary/officiating service, in a rank may be counted as probationary period, if the service is satisfactory.
