Section 36 in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
36. Period of probation.
- Unless otherwise decided by the appointing authority in any case, all employees shall be on probation for two years. The employee shall be required to put in satisfactory service failing which his services shall be liable to termination at any time without any notice or reason being assigned for the same. The appointing authority may, however, extend the period of probation.
