Section 21(1) in The Indian Foreign Service Branch 'B' Rules, 2017
(1)Every officer, (i) in the General Cadre either directly recruited or promoted to Lower Division Clerk Grade or directly recruited or promoted to Assistant Grade or promoted to Grade I and, (ii) directly recruited to Stenographer Grade D or promoted or directly recruited to the post of Personal Assistant or promoted to the post of Principal Private Secretary of the Stenographers' Cadre shall initially be appointed on probation, the period of probation being two years from the date of appointment:Provided that the Controlling Authority may extend the period of probation in accordance with the instructions issued by the Government from time to time.Provided further that any decision for extension of a probation period shall be taken ordinarily within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer together with the reason for so doing within the said period.
