Section 11 in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
11. Probation.
(1)Officers appointed to the service shall remain on probation for a period of two years, if recruited by direct appointment and one year if recruited otherwise :Provided that -(a)any period after appointment to the Service spent on deputation on a corresponding or a higher post shall count towards the period of probation fixed under this section;(b)in the case of an appointment by transfer, any period of work in the rank of Executive Engineer or above, prior to appointment to the Service may, at the discretion of Government by allowed to count towards the period of probation fixed under this section; and(c)an officiating appointment in the Service shall be reckoned as a period spent on probation but no member who has thus officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a cadre post.(2)If the work or conduct of an officer appointed to the Service during the period of probation is, in the opinion of Government, not satisfactory, it may -(a)dispense with his services, if recruited by direct appointment; or(b)if recruited 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 an officer, the Government may-(a)confirm such officer in his appointment; or(b)if no cadre post is vacant for him, declare that he has completed his probation satisfactorily; or(c)if his work and conduct has, in its opinion, not been satisfactory, dispense with his services, if recruited by direct appointment; or(d)if recruited otherwise -(i)revert him to his former post; or(ii)deal with him within the terms and conditions of his previous appointment; or(e)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the first period of probation :Provided that the total period of probation, including extension, if any, shall not exceed three years.(4)On the satisfactory completion of the period of probation, Government shall confirm such officer in a cadre post, if one is available for him.
