Section 22(3) in Haryana Council of Homoeopathic System of Medicine Staff Regulations, 1996
(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 unsatisfactory -(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 satisfactory if there is no permanent vacancy; or(b)if his work or conduct has, in its opinion, been satisfactory, -(i)dispense with his service, if appointed by direct retirement, if appointed otherwise, revert him to his former post, or deal with him in such other manner as the terms and conditions of previous appointment permit.(ii)extend his period of probation and thereafter pass such orders, as it could have passed on the expiry of period of probation :Provided that the total period of probation including extension, if any, shall not exceed three years.
