Section 32(2) in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.
(2)A Teacher or an officer or an employee appointed against a permanent vacancy shall be on probation ordinarily for a period of one year from the date of such appointment and such period of probation may, at the discretion of the appropriate authority of the University, be extended for a further period not exceeding one year.
