Section 105(1) in The Delhi School Education Rules, 1973
(1)Every employee shall, on initial appointment, be on probation for a period of one year which may be extended by the appointing authority [with the prior approval of the Director] [Inserted by The Delhi School Education Amendment), Rules, 1990 (w.e.f. 23.2.1990).] and the services of an employee may be terminated without notice during the period of probation if the work, and conduct of the employee, during the said period, is not, in the opinion of the appointing authority, satisfactory:[Provided that the provisions of this sub-rule relating to the prior approval of the Director in regard to the extension of the period of probation by another year, shall not apply in the case of an employee of a minority school:Provided further that no termination from the service of an employee on probation shall be made by a school, other than a minority school, except with the previous approval of the Director.] [Provisos Substituted by The Delhi School Education (Amendment), Rules, 1990 (w.e.f. 23.2.1990).]
