Section 21(3) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(3)The period of probation or officiation, as the case may be, for reasons to berecorded in writing, may be extended by the Appointing Authority by suchperiod not exceeding double the normal period of probation or officiating, asthe case may be, specified in sub-rules (1) or (2) above.
