Section 12 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
12. Probation.
(1)A person appointed to any post in a Service shall remain on probation for a period of two years, if appointed by direct recruitment, and one year, if appointed 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; and(b)any period of officiating appointment 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.(2)If, in the opinion of the appointing authority, the work or conduct of a person appointed to any post in a service during the period of his probation is not satisfactory, it may, -(a)if such person is appointed by direct recruitment, dispense with his services;(b)If such person is appointed otherwise than by direct recruitment, -(i)revert him to his former post, or(ii)deal with him in such a 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 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;(b)if his work or conduct has, in its opinion, been not satisfactory,(i)dispense with his services, if appointed by direct recruitment or revert him to his former post or deal with him in such other manner, as the terms and conditions of previous appointment permit, if appointed otherwise; or(ii)extend his period of probation and thereafter pass such order as it could have passed on the expiry of the first period of probation:Provided that the total period of probation including extension, if any, shall not exceed three years.
