Section 27 in The M.P. Vishesh Sashastra Bal Niyam, 1973
27. Trial for suitability of Officiating Officer of the Special Armed Force.
(1)A person appointed to the Special Armed Force by promotion shall ordinarily be appointed in an officiating capacity for a trial period of two years.(2)It during or at the end of the period of trial such person is found to be unsuitable for the service of the Special Armed Force, he shall be reverted to his former substantive service or post.(3)If at the end of the period of trial, the Officiating Officer of the Special Armed Force is considered suitable for the service of the said Force he shall be confirmed in the service with effect from such date as may be specified in the order of confirmation.
