Section 10(3) in The Haryana Home Guards and Defence Services (State Service Class II) Rules, 1975
(3)On the completion of the period of probation of a person the appointing authority may,(a)if his work or conduct has, in its opinion, been satisfactory -(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy; or(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or(iii)declare that he has completed his probation satisfactorily if there is no permanent vacancy; or(b)if his work or conduct has in his opinion satisfactory :(i)dispense with his services if appointed by direct recruitment if appointed otherwise, revert him to his former post deal with him in such other manner as the terms and conditions of previous appointment permit, or(ii)extend his period of probation and thereafter pass such order as it could have passed on the expiry of the first period of probation :Provided that the total period of probation including execution if any, shall not exceed three years.
