Section 150 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
150.
Every appointment except to a temporary post shall in the first instance be on probation for a period of six months. The period of probation may be extended by such further period as the Board may deem fit, but in no case the total period of probation shall except two years. The confirmation shall take effect from the date of expiry of the probation period.
