Section 10(1) in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006
(1)Persons appointed to any post in the Service shall remain on probation for a period of two years, if appointed by direct recruitment; and one year, if appointed by promotion or transfer. The period as mentioned below may also be counted towards the period of probation at the discretion of the appointing authority,-(a)any period spent after such appointment on deputation on a corresponding or a higher post; or(b)any period of work in equivalent or higher rank, prior to the appointment in the Service, in the case of an appointment by transfer; or(c)any period spent on officiating appointment, but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy.
