Section 12(1) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
(1)A person appointed to any post in a Service shall remain on probation for a period of two years, if appointed by direct recruitment, and one year, if appointed otherwise :Provided that-(a)Any period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation; and(b)any period of officiating appointment 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.
