Section 21(4) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(4)At the end of the period of probation or officiation or the extended period ofprobation or officiation, as the case may be, the Appointing Authority shallconsider the suitability of the person so appointed or promoted to hold the postto which he was appointed or promoted, and –(i)if it decides that he is suitable to hold the post to which he wasappointed or promoted and has passed the examinations or tests, ifany, required to be passed during the period of probation orofficiation, as the case may be, it shall, as soon as possible, issue anorder declaring him to have satisfactorily completed the period ofprobation or officiation, as the case may be; and such an order shallhave effect from the date of expiry of the period of probation orofficiation, including extended period, if any, as the case may be.(ii)if the Appointing Authority considers that the person is not suitableto hold the post to which he was appointed or promoted, as the casemay be, he shall, by order –(a)if he is a promotee, revert him to the post which he held prior tohis promotion.(b)if he is a probationer, discharge him from service;
