Section 11(3) in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
(3)On the completion of the period of probation of an officer, the Government may-(a)confirm such officer in his appointment; or(b)if no cadre post is vacant for him, declare that he has completed his probation satisfactorily; or(c)if his work and conduct has, in its opinion, not been satisfactory, dispense with his services, if recruited by direct appointment; or(d)if recruited otherwise -(i)revert him to his former post; or(ii)deal with him within the terms and conditions of his previous appointment; or(e)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the first period of probation :Provided that the total period of probation, including extension, if any, shall not exceed three years.
