(1)Subject to availability of a permanent vacancy in the respective cadre, a member shall be placed, according to seniority, on probation against the permanent vacancy for a period of two years before he is confirmed against the permanent vacancy :Provided that the period of probation may for good and sufficient reasons by extended by the Appointing Authority for any specified period not exceeding a period of two years ;Provided further that the period of probation may be curtailed or dispensed with in any case for good and sufficient reasons by the Appointing Authority.(2)A member of the service placed on probation under sub-Rule (1) shall be confirmed against the permanent vacancy subject to the following conditions:(a)He has completed the period of probation to the satisfaction of the Appointing Authority in accordance with sub- Rule (1).(b)He has successfully undergone the training and passed the departmental examination, if any, prescribed by the Government under Rule 18.(3)If confirmation of a member is delayed on account of his failure to qualify for such confirmation, he shall lose his position in order of seniority vis-a-vis such of his junior as might be confirmed earlier than he. His seniority shall, however, be restored on his confirmation subsequently.
