Section 21(5) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(5)A person shall not be considered to have satisfactorily completed the period ofprobation or officiation, as the case may be, unless a specific order to that effectis passed. Any delay in passing such an order shall not entitle the person to bedeemed to have satisfactorily completed the period of officiation or probation,as the case may be.
