Section 10(1) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
(1)Probation. - (a) A person appointed to a post by direct recruitment shall, from the date on which he joins his duties be on probation for a period of two years.(b)A person appointed to a post by promotion shall, from the date on which he joins his duties, be appointed in officiating capacity for a period of two years.(c)The Chief Justice may, at any time, extend the period of probation or officiation as the case may be, but the total period of probation or officiation as the case may be, shall not ordinarily exceed three years.(d)The Chief Justice may, at any time, during or at the end of period of probation or officiation as the case may be, terminate the services of a direct recruit, or revert a promotee to his substantive post from which he was promoted.
