Section 10 in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965
10. Probation.
(1)Members of the Service shall remain on probation for a period of two years, if appointed by direct appointment and one year if appointed otherwise;Provided that an officiating appointment in the Service shall be reckoned as a period spent on probation but no person who has thus officiated shall, on completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent post.(2)If the work and conduct of a person appointed to the Service during the period of probation is, in the opinion of the appointing authority not satisfactory or his integrity is not unquestionable, it may -(a)if appointed by direct recruitment, dispense with his services; or(b)if otherwise :(i)revert him to his former post; or(ii)deal with him in such other manner as the terms and conditions of his previous appointment permit.(3)On the completion of the period of probation of a person, the appointing authority may :(a)if his work and conduct has, in its opinion, been satisfactory and his integrity is unquestionable -(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy; or(ii)confirm such person from the date from which a permanent vacancy exists if appointed against a temporary vacancy; or(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy; or(b)if his work or conduct has, in its opinion, not been satisfactory or his integrity is not unquestionable -(i)dispense with his services, if appointed by direct recruitment; or if appointed otherwise revert him to his former post, or deal with his in such manner as the terms and conditions of his previous appointment permit: or(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the first period of probation :Provided that the total period of extension of probation shall not exceed one year.
