Section 12(1) in Arunachal Pradesh Health Services Rules, 1990
(1)Every officer on appointment to the service either by direct recruitment or by promotion from junior scale shall be probation for a period of 2 (two) years :Provided that controlling authority may extend or curtail the period of probation in accordance with the instructions issued by the Government from time to time;Provided further that any decision for extension of probation period shall be taken within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer together with the reasons for so doing.
