Section 23(i) in The Schools of Planning and Architecture Statutes, 2016
(i)Subject to the provisions of the Act and the Statutes, all appointments to posts under the School shall be made on probation for a period of one year after which the appointee, if confirmed, shall continue to hold his office subject to the provisions of the Act and the Statutes, till the end of the month in which he attains the prescribed maximum age for teaching posts, for technical, for non-technical and ministerial and administrative posts as the case may be:
