Section 10(3) in Haryana State Electricity Board (Workshop Organisation) Regulations, 1992
(3)On the completion of the period of probation of a person, the Appointing Authority may if his work or conduct has, in its opinion, been good :-(i)confirm such person from the date of his completion of probation period, if a permanent vacancy exists or from the date from which permanent vacancy occurs subsequently.(iii)declare that he has completed his probation to the satisfaction of the Appointing Authority, if there is no permanent vacancy.
