Section 19(1) in The M.P. State University Service Rules, 1983
(1)Every person directly recruited to the Service shall be appointed on probation for a period of two years :Provided that continuous service rendered in officiating or temporary capacity in any post included in the Service may be allowed in whole or in part, to be counted by the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] towards the period of probation :Provided further that the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] may, for sufficient reasons to be recorded in writing, extend the period of probation in individual cases for a further period not exceeding two years. Any such order of extension shall specify the exact period for which the probationary period is extended.
