Section 14 in The Goa Judicial Service Rules, 2005
14. Probation and officiation.
(1)All appointments to the service by direct recruitment shall be on probation for a period of two years.(2)All appointments by promotion shall be on officiating basis for a period of two years.(3)The period of probation or officiation, as the case may be, for reasons to be recorded in writing, may be extended by the appointing authority by such period not exceeding two years.(4)Months before the end of the period of probation or officiation or before the extended period of probation or officiation, as the case may be, the appointing authority shall consider the suitability of the person so appointed or promoted to hold the post to which he was appointed or promoted, and-(i)if he is found suitable, issue an order declaring him to have satisfactorily completed the period of probation or officiation, as the case may be; and such an order shall have effect from the date of expiry of the period of probation or officiation, including the extended period, if any, as the case may be.(ii)if the appointing authority finds that the person is not suitable to hold the post to which he was appointed or promoted, as the case may be, shall, by order-(a)if he is a promotee, revert him to the post which he held prior to his promotion;(b)if he is a probationer, discharge him from service.(5)A person shall not be considered to have satisfactorily completed the period of probation or officiation, as the case may be, unless a specific order to that effect is passed. Any delay in passing such an order shall not entitle the person to be deemed to have satisfactorily completed the period of officiation or probation as the case may be.
