Section 9(1) in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988
(1)Persons appointed to a post in the Service shall remain on probation for a period of two years, if recruited by direct appointment, and one year if recruited otherwise :Provided that :-(a)any period during the first six months after appointment to the Service, spent on leave or on deputation on a corresponding or a higher post shall count towards the prior of probation ;(b)in the case of an appointment by transfer, any period of work on equivalent or higher post, prior to appointment to the Service may, in the discretion of the appointing authority, be allowed to count towards the period of probation ;(c)any period of officiating appointment to the Service shall be reckoned as period spent on probation, but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy ;(d)leave taken for a period not exceeding six months in aggregate during the period of probation will be considered as period of probation.
