Section 13 in The Assam State Electricity Board Engineering Service Regulations, 1973
13. Probation.
(1)(a)Officer appointed to the service shall remain on probation for a period of 2 years if appointed by direct recruitment and one year if appointed by promotion.(b)Officiating service shall be reckoned as a period spent on probation.(c)Service spent on deputation to a corresponding or a higher post may be allowed by the Board to count towards the period of probation fixed under this regulation.(d)Period of probation may be extended by the Board for such period as it may deem fit in the case of a member whose (i) work and/or conduct has, in the opinion of the Board, not been satisfactory and/or (ii) who has not been able to pass the departmental examinations as may be prescribed by the Board: Provided that the total period of probation including extension, if any, shall not exceed 5 years in any case.II. On successful completion of the period of probation or the extended period of probation, as the case may be, a member shall be deemed to have been eligible for confirmation subject to availability of vacancy in the permanent cadre, or if his work and/or conduct has, in the opinion of the Board, not been satisfactory or he has not been able to pass the departmental examination (unless exempted from passing the said examination) the Board may dispense with his services if recruited direct or revert him to his former post if appointed on promotion, as the case may be.
