Section 26(6) in The M.P. Vishesh Sashastra Bal Niyam, 1973
(6)A probationer whose period of probation is not extended under sub-rule (1) but who has neither been confirmed nor discharged from service at the end of the period of probation shall be deemed to have been continued in service, subject to the condition of his service, being terminable on the expiry of a notice of one calendar month given in writing by either side.
