Section 11 in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002
11. Promotion.
(1)A person appointed to a post in the Service shall remain on probation for a period of two years, if recruited by direct appointment and one year if appointed otherwise.Provided that :-(a)Any period after such appointment spent on deputation on a corresponding or a higher post shall count towards the period of probation;(b)In any case of appointment by transfer, any period of work on an equivalent or higher rank prior to the appointment to the Service,may in the discretion of the appointing authority, be allowed to count towards the period of probation;(c)Any period of officiating appointment to the Service shall be reckoned as period spent on probation; and(d)Any kind of leave not exceeding six months during or at the end of the period of probation shall be counted towards the period of probation.(2)If, in the opinion of the appointing authority, the work and conduct of a person during the period of probation is not satisfactory, it may, -(a)if such person is recruited by direct appointment dispense with his services, or revert him to a post on which he held lien prior to his appointment to the Service by direct appointment, and(b)If such person is appointed, otherwise, -(i)revert him to his former post; or(ii)deal with him in such other manner as the terms and conditions of his previous appointment permit.(3)On the completion of the period of probation of a person, the appointing authority may, -(a)if his work and conduct has, in its opinion been satisfactory -(i)confirm such person, from the date of his appointment or from the date he completes his period of probation satisfactorily, if he is not already confirmed; or(ii)declare that he has completed his probation satisfactorily, if he is already confirmed; or(b)if his work and conduct has not been in its opinion, satisfactory -(i)dispense with his services, if recruited by direct appointment or if appointed otherwise revert him to his former post, or deal with him in such manner as the terms and conditions of his previous appointment may permit;(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the period of probation as specified in sub-rule (1) :Provided that the total period of probation including extension, if any, shall not exceed three years.
