(1)A person appointed to a service or post by direct recruitment shall be placed on probation for a period of two years.(2)The Appointing Authority may for sufficient reasons, extend the period of probation by a further period not exceeding one year in the aggregate.(Note. - A probationer whose period of probation is not extended under this sub-rule but who has neither been confirmed nor discharged from the service at the end of the period of probation, shall be deemed to have been continued in service subject to the condition of his service being terminable on the expiry of the notice of one calendar month given in writing by either side.)(3)A probationer shall undergo such training and pass such Departmental Examinations during the period of probation as the Government may, from time to time, specify by general or special orders and also as shown in Form No. XXIV.(Note. - If any person fails to pass the examinations specified from time to time, within the period specified for the purpose, his increments shall be liable to be stopped until he passes the examination, but such stoppage of increments shall not have the effect of postponing Ms future increments after he has passed the examinations.)
