Section 11(2) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012
(2)For posts mentioned under Rule 4(2) and (3), contract appointment shall normally be for a period of one year, however on the basis of necessity and after assessing suitability of the person appointed on contract, the department may take decision to renew the period of contract.
