Section 22 in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
22. Probation.
- There shall be a probation period of two years for candidates appointed through direct recruitment process and a fresh recruit shall be confirmed only after he has completed the period of probation and during the period his services and conduct has been found by the Authority to be satisfactory and in the event that the service and conduct of any employee are not found to be satisfactory, during the probation period, the probation period may be extended at the discretion of the Authority to provide the employee an opportunity to improve and if the service and conduct of any employee are not found to be satisfactory at the end of the probation period or extended probation period, his services may be terminated.
