Section 12(vi) in The West Bengal Universities (Control of Expenditure) Act, 1976
(vi)The period of probation of a teacher of a University shall be such as prescribed by the University concerned under its Act/Statutes/Ordinances, etc., but in no case shall be more than 24 months. A teacher appointed against a permanent vacancy in a non-Government College shall be on probation ordinarily for a period of one year from the date of his appointment and such period of probation may at the discretion of the Governing Body be extended for a further period not exceeding one year.
