Section 7 in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
7. Probation.
(1)Every persons appointed to a post by direct recruitment shall be on probation for a period of two years:Provided that persons who are inducted into a new service through promotion shall also be placed on probation for two years, but there will be no probation for a person promoted from one grade to another within the same service, except where the promotion involves a change in the Group of posts in the same service, e.g. promotion from Group 'B' to Group 'A', in which case the probation shall be for two years:Provided further that there shall be no probation in the case of officers appointed to various posts on:-(a)contract basis;(b)deputation;(c)tenure basis;(d)Permanent transfer; and(e)re-employment after superannuation(2)On the expiry of the period of probation, steps should be taken to obtain the assessment reports on the probationer and to -(a)confirm the probationer or to issue orders regarding satisfactory termination of probation, as the case may be, if the employee has completed his period of probation to the satisfaction of the appointing authority; or(b)extend the period of probation by not more than Six months or discharge the probationer or terminate the services of the probationer, as the case may be, in accordance with the relevant rules and orders, if the probationer has not completed the period of probation satisfactorily:Provided that if the probationer is a promotee, he may be reverted to his former position instead of terminating his service on recommendations of the appropriate Selection Committee.(3)The decision to confirm the probationer or to extend the period of probation as the case may be, shall be communicated to the probationer normally within eight weeks.(4)The confirmation of the probationer after completion of the period of probation is not automatic but is to be followed by formal orders, as long as no specific orders of confirmation or satisfactory completion of probation are issued to a probationer, such probationer shall be deemed to have continued on probation.(5)The date from which confirmation should be given effect to is the date following the date of satisfactory completion of the prescribed period of probation or the extended period of probation, as the case may be.
