Section 9 in The Punjab Market Committees (Class IV) Service Rules, 1989
9. Probation of persons appointed to Service.
(1)Persons appointed to the Service shall remain on probation for a period of two years :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;(b)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; and(c)any period of leave not exceeding six months during or at the end of probation shall be counted towards the period of probation.(2)If, in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory, it may, if such person is recruited by direct appointment, dispense with his services or revert him to post on which he held lien prior to his appointment to the Service by direct appointment.(3)On the completion of the period of a probation of a person the appointing authority may:-(a)if his work and conduct has, in its opinion been satisfactory -(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 occurs, 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 not been in its opinion satisfactory dispense with his services.
