Section 739(2) in Police Regulations, Bengal , 1943
(2)Unarmed Police(i)He shall have at least passed the Junior Cambridge Examination or its equivalent.(ii)He shall be not less than 5' 6" in height and 35" round the chest.(iii)He shall be a bachelor and will not be allowed to marry without the previous sanction of the Inspector-General, which will not ordinarily be granted until after two years' service.(f)Probation. - The period of probation of a Sergeant shall be two years from the date of his appointment in a permanent vacancy. This period may be extended by the Superintendent by a period not exceeding one year. For further extension of the period of probation the sanction of the Deputy Inspector-General shall be obtained.Note. - No leave other than casual leave or leave on full average pay, not exceeding in the aggregate four months, shall count towards the period of probation.(g)Confirmation or discharge. - (i) The Superintendent may confirm probationary Sergeants on the termination of the period of their probation.(ii)When a probationer is about to complete the period of probation, the Superintendent shall record an order either confirming him in his appointment with effect from the date of completion of the period of probation or extending that period or discharging him from the service.Note. - Where orders are required under clause (f) the Superintendent shall submit his recommendation for further extension of the period of probation in time to enable him to receive the orders of the Deputy Inspector-General before the expiry of the period of probation.(iii)A probationer may at any time be discharged from service by the Superintendent, if considered by that authority to be unsuitable for the post of a Sergeant, but the order of discharge shall not be given effect to till it has been submitted to and confirmed by the Deputy Inspector-General.(iv)When an order is made for the discharge of a probationer, no proceedings shall be required; but the grounds for discharge shall be stated in the order. No appeal shall lie against such an order.
