Section 9 in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988
9. Probation of persons appointed to Service.
(1)Persons 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 recruited otherwise :Provided that :-(a)any period during the first six months after appointment to the Service, spent on leave or on deputation on a corresponding or a higher post shall count towards the prior of probation ;(b)in the case of an appointment by transfer, any period of work on equivalent or higher post, prior to 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, but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy ;(d)leave taken for a period not exceeding six months in aggregate during the period of probation will be considered as 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 ; and(b)if such person is recruited otherwise, -(i)revert his to his former post ; or(ii)deal with him in such manner as the terms and conditions of his previous appointment permit.(3)On the completion of the period of a probation of a person, the appointing authority may, -(a)if his work and conduct have in its opinion, been satisfactory, -(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy ; or(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy ; or(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy ; or(b)if his work and conduct has not been, in its opinion, satisfactory, -(i)dispense with his services, if appointed by direct appointment, or if appointed otherwise, revert him to his former post, or deal with him in such other manner as the terms and conditions of his previous appointment may permit ; or(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the period of probation specified in sub-rule (1) :Provided that the total period of probation including extension, if any, shall not exceed three years.
