Section 35 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
35. Period of probation.
- Unless otherwise decided by the appointing authority in any case, all employees shall be on probation for two years and the employee shall be required to put in satisfactory service, failing which his services shall be liable to termination at any time without any notice or reason being assigned for the same:Provided that the appointing authority, may, for reasons to be recorded in writing, extend the period of probation.
