Section 9 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
9. Probation.
(1)Any person appointed by direct recruitment in any post shall be placed on probation for a period of two years.(2)The appointing authority may, for sufficient reasons, extend the period of probation by a total period not exceeding one year.(3)A probationer shall undergo such training and pass such departmental examinations during the period of his probation as may be determined by the State Government by a general or special order from time to time.(4)If at any time, during the period of probation or at the end of probation it is found that the probationer has not fully availed the opportunity afforded to him or has failed to gain the standard expected of him or has otherwise found unsuitable for the post held by him his services may be dismissed without holding any departmental enquiry.(5)A person who has been removed from service during the period of probation or at the end of probation shall not be entitled for any compensation from the Corporation or the State Government.
