Section 10 in National Housing Bank (Officers') Service Regulations, 1997
10. Confirmation.
(1)An officer shall be confirmed in the service of the Bank subject to his being found suitable for confirmation by the Competent Authority.(2)If in the opinion of the Competent Authority an officer has not performed his duties satisfactorily during his probation, the officer's probation may be extended by a further period not exceeding one year.(3)Where during the period of probation, including the period of extension, if any, the Competent Authority is of the opinion that the officer is not fit for confirmation.(a)in the case of a direct appointee, his services may be terminated by one month's notice or payment of one month's emoluments in lieu thereof, and(b)in the case of promotee from the Bank's services, he may be reverted to the grade or cadre from which he was promoted.
