Section 33 in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967
33. Period of probation.
- Unless otherwise decided by the Appointing Authority in any case, all employees shall be on probation for two years. During the 2nd period of probation, the employee shall be required to put in satisfactory service failing which his services shall be liable to termination at any time without any notice or reason being assigned for the same. The Appointing Authority may, however, extend the period of probation.
