Section 14(4) in The Goa Judicial Service Rules, 2005
(4)Months before the end of the period of probation or officiation or before the extended period of probation or officiation, as the case may be, the appointing authority shall consider the suitability of the person so appointed or promoted to hold the post to which he was appointed or promoted, and-(i)if he is found suitable, issue an order declaring him to have satisfactorily completed the period of probation or officiation, as the case may be; and such an order shall have effect from the date of expiry of the period of probation or officiation, including the extended period, if any, as the case may be.(ii)if the appointing authority finds that the person is not suitable to hold the post to which he was appointed or promoted, as the case may be, shall, by order-(a)if he is a promotee, revert him to the post which he held prior to his promotion;(b)if he is a probationer, discharge him from service.
