Section 3(4) in The Indian Forest Service (Probation) Rules, 1968
(4)[ The Central Government may, if it so thinks fit in any case or class of cases extend the period of probation subject to the conditions, that-(a)the total period upto which a person recruited to the service referred to in sub-rule (1) or sub-rule (3) may be kept on probation, shall not ordinarily exceed two years; and(b)the total period upto which a person recruited to the service referred to in sub-rule (2) or sub-rule (3) may be kept on probation, shall not ordinarily exceed six years.(4-A) Notwithstanding anything contained in sub-rule (4) if during the period of probation, a probationer is placed under suspension, or disciplinary proceedings are contemplated, or started against him, or an investigation, inquiry or trial relating to a criminal charge is pending against him, the period of his probation may be extended for such period as the Central Government may think fit in the circumstances of the case.] [Substituted by D.P. & A.P. Notification No. 11037/8/75-AIS (III)-C, dated 4th September, 1976.]
