Section 10 in Arunachal Pradesh Agriculture/Horticulture Services Rules, 1989
10. Probation.
(1)Every officer on appointment to the Service either by direct recruitment or by promotion in Category-V posts as specified in Rule 8 of these rules shall be on probation for a period of two years :Provided that the Controlling Authority may extend or curtail the period of probation in accordance with the instructions issued by the Government from time to time;Provided further that any decision for extension of probation period shall be taken within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer (together with the reasons for so doing within the said period).(2)On completion of the period of probation or any extension thereof, officers shall, if considered fir for permanent appointment, be retained in their appointments on regular basis and be confirmed in due course against the available substantive vacancies, as the case may be.(3)If, during the period of probation or any extension thereof, as the case may be, Government is of opinion that an officer is not fit for permanent appointment, Government may discharge or revert the officers to the post held by him prior to his appointment in the service, as the case may be, or pass such orders as it deems fit.(4)During the period of probation or any extension thereof, candidates may be required by Government to undergo such course of training and instructions and to pass such examinations and tests as Government may deem fit, as a condition to satisfactory completion of the probation.(5)As regards other matters relating to probation, the members of the service will be governed by the instructions issued by the Government in this regard from time to time.
