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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(1) in Punjab Superior Judicial Service Rules, 2007

(1)Direct recruits to the service shall remain on probation for a period of two years, which may be so extended by the Governor in consultation with the High Court, as not to exceed a total period of three years:Provided that the Governor may in exceptional circumstances of any case, after consulting the High Court reduce the period of probation.