Section 12(3) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
(3)On the completion of the period of probation of a person, the appointing authority may,-(a)if his work or conduct has, in its opinion, been satisfactory -(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy; or(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or(iii)declare that he has completed his probation satisfactorily,if there is no permanent vacancy;(b)if his work or conduct has, in its opinion, been not satisfactory,(i)dispense with his services, if appointed by direct recruitment or revert him to his former post or deal with him in such other manner, as the terms and conditions of previous appointment permit, if appointed otherwise; or(ii)extend his period of probation and thereafter pass such order as it could have passed on the expiry of the first period of probation:Provided that the total period of probation including extension, if any, shall not exceed three years.
