Section 20 in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008
20. Confirmation of Employees on Probation.
- (1) General(i)Confirmation will be made only once in the service of an employee which will be in the entry grade.(ii)Confirmation is relinked from the availability of permanent vacancy in the grade. In other words an officer who has successfully completed the probation may be considered for confirmation.(2)Confirmation in the grade to which initially recruited(i)As at present, the appointee should satisfactorily complete the probation.(ii)The case will be placed before DPC (for confirmation)(iii)A specific order of confirmation will be issued when the case is cleared from all angles.(3)On Promotion(i)If the recruitment rules do not prescribe any probation, an officer promoted on regular basis (after following the prescribed DPC, etc., procedure) will have all the benefits that the person confirmed in that grade would have.(ii)Where probation is prescribed, the Appointing Authority will on completion of the prescribed period of probation asses the work and conduct of the officer himself and in case the conclusion is that the officer is fit to hold the higher grade, he will pass an order declaring that the person concerned has successfully completed the probation. If, work of the officer has not been satisfactory or needs to be watched for some more time, he may revert him to the post of grade which he was promoted or extend the period of probation as the case may be.Since there will be no confirmation on promotion before an official is declared to have completed the probation satisfactorily, a rigorous screening of his performance should be made and there should be no hesitation to revert a person to the post or grade from which he was promoted if the work of the officer during probation has not been satisfactory.Confirmation of Probationers - A person appointed against a permanent post as direct recruit with definite conditions of probation is to be confirmed in the grade with effect from the date on which he successfully completes the period of probation. The decision whether the should be confirmed or his probation extended should be taken soon after the expiry of the initial probationary period, i.e. ordinarily within 6 to 8 weeks and communicated to the employee together with the reasons in case of extension. Even though the meetings of the DPC may be held after the termination of the period of probation of direct recruits, a person appointed against a permanent post with definite conditions of probation is to be confirmed in the grade with effect from the date on which he successfully completes the period of probation. A probationer who is not making satisfactory progress or who shows himself to be inadequate for the service should be informed of his shortcomings well before the expiry of the original probationary period so that he can make severe efforts at self improvement.In the case of probation, the DPC should not determine the relative grading of officers but only decide whether they should be declared to have completed the probation satisfactorily. If the performance of any probationer is not satisfactory, the DPC may advise whether the period of probation should be extended or whether he should be discharged from service.
