Section 16 in The Tripura Courts Stenographers' Service Rules, 1983
16. Confirmation.
(1)When a member of the Service appointed to a Grade on probation has completed his probation period to the satisfaction of the appointing authority, he shall be eligible to be substantively appointed.(2)When the probationer in Junior Grade has completed his probation period to the satisfaction of the appointing authority he shall be eligible to be substantively appointed.
