Section 27 in The Punjab Homoeopathic Practitioners Regulations, 1974
27. [ Probation of persons appointed to service. [Substituted vide Legislative Supplement Part III dated 25.5.1979.]
(1)Persons appointed to a post in the Service shall remain on probation for a period of two years, if recruited by direct appointment and one year if recruited otherwise :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)in the case of appointment by transfer, any period of work in equivalent or higher rank, prior to appointment to the Service may in the discretion of the Council, be allowed to count towards the period of probation; and(c)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 the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy.(2)If, in the opinion of the Council the work or conduct of a person during the period of probation is not satisfactory, it may -(a)if such person is recruited by direct appointment, dispense with his services, or revert him to a post on which he held lien prior to his appointment to Service by the direct appointment; and(b)if such person is recruited otherwise -(i)revert him to his former post; or(ii)deal with him in such other manner as the terms and conditions of the previous appointment permit.(3)On the completion of the period of probation of a person, the Council may -(a)if his work or 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, -(i)dispense with his service, if appointed by direct appointment or if appointed otherwise, revert him to his former post, or deal with him in such other manner as the terms and conditions of his previous appointment may permit; or(ii)extend his period of probation and thereafter pass such orders as it could have 'passed' on the expiry of his first period of probation :Provided that the total period of probation, including extension, if any, shall not exceed three years.]
