Section 16(1) in Punjab School Education Board (Employees Service) Regulation, 1988
(1)Persons appointed to any service under the Board shall remain on probation for a period of one year;Provided that :-(a)any period after such appointment spent on a corresponding or a higher post shall count towards the period of probation;(b)in the case of an appointment by transfer, any period of work in equivalent or higher rank, prior to appointment to the service may in the discretion of the appointing authority, be allowed to count towards the period of probation; and(c)any period of officiating appointment to the service shall be reckoned as period spent on probation, but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed unless he is appointed against a permanent vacancy.
