Section 8 in Indian Enterprise Development Service Rules, 2019
8. Probation.
(1)Every officer appointed to the Service either by direct recruitment or by promotion in Junior Time Scale (Assistant Director Grade I) and Feeder Grade (Assistant Director Grade II) shall be on probation for a period of two years:Provided that the Controlling Authority may extend the period of probation in accordance with the instructions issued by the Government from time to time in this regard:Provided further that any decision for extension of period of probation shall be taken ordinarily within eight weeks after the expiry of the period of probation and communicated in writing to the concerned officer together with the reasons for so doing within the said period.(2)On completion of the period of probation or any extension thereof, the officer shall, if considered fit for permanent appointment, be retained in his appointment on regular basis and be confirmed in due course against the available substantive vacancy against which the officer was recommended for recruitment by the commission.(3)If, during the period of probation or any extension thereof, as the case may be, the Government is of the opinion that an officer is not fit for permanent appointment, it may without any reason being assigned, -(a)if he was appointed by direct recruitment, discharge him from Service in that post;(b)if he was appointed by promotion, revert him to the post held by him immediately before such promotion.(4)During the period of probation or any extension thereof, the officer may be required to undergo such courses of training and instructions and pass such examinations and tests as the Government may consider necessary as a condition to the satisfactory completion of probation.(5)Subject to sub-rules (1) to (4), the other matters relating to probation of the members of the Service shall be governed by the instructions issued by the Government from time to time in this regard.
