Section 9(2) in The M.P. Civil Services (General Conditions of Services) Rules, 1961
(2)The appointing authority may for sufficient reasons extend the period of officiation by a further period not exceeding one year :Provided that if the Government servant is appointed to a post to which direct recruitment is also made in accordance with the Recruitment Rules governing appointments to such posts and the Rules provide for extension of the period of probation then the period by which the period of officiation may be further extended shall be equal to the period by which the period of probation is extendable for a person appointed by direct recruitment to the said post under the Rules.
