(a)Every person shall, on appointment to a substantive vacancy in Junior Branch of the Service, be placed on probation and except where otherwise directed by the State Government the period of probation shall be-(i)One year in addition to the period of training, in the case of a person appointed by direct recruitment; and(ii)One year in the case of a promoted officer.(b)The Governor may dispense with the Service of an officer appointed on probation or revert him to his substantive appointment, if any, at any time during or at the end of the period of his probation, if the officer has failed to give satisfaction or is found to be otherwise unfit for substantive appointment to the Service.(c)An officer shall not be allowed any increment in the time-scale of pay unless he has passed the examination prescribed in clause (b) of Rule 23.
