Section 21 in The Indian Foreign Service Branch 'B' Rules, 2017
21. Probation.
(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.(2)On completion of the period of probation or any extension thereof, officers shall, if considered fit for permanent appointment, be retained in their appointments on regular basis and be confirmed in the due course as the case may be.(3)If, during the period of probation or any extension thereof, as the case may be where Controlling Authority is of the opinion that an officer is not fit for permanent appointment, the Controlling Authority may discharge or revert the officer to the post held by him prior to his appointment in the service, as the case may be.(4)During the period of probation, or any extension thereof, candidates may be required by the Controlling Authority to undergo such courses of training and instructions and to pass examinations, and tests (including examination in Hindi) as Controlling Authority may deem fit, as a condition to satisfactory completion of the probation.(5)As regards other matters relating to probation, the members of the Service shall be governed by the instructions issued by the Central Government in this regard from time to time.
