Section 9(1) in The Indian Cost Accounts Service Rules, 2015
(1)Every person appointed to the Service by direct recruitment shall be on probation for a period of two years:Provided that the 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 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 within the said period.
