Section 10(2) in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
(2)If the work or conduct of an officer appointed to the Service during the period of probation is, in the opinion of the Government, not satisfactory, it may -(a)revert him from to his former post; or(b)deal with him in such other manner, as the terms and conditions of his previous appointment permit; or(c)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.
