Section 12 in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
12. Probation.
(1)Every person appointed to a post under the Society after the commencement of these bye-laws, whether by promotion or by direct recruitment or any other process except on deputation, shall be on probation in such post for the period as mentioned in Recruitments Rules.Provided further that the Appointing Authority may, in any individual case, extend the period of probation by a maximum period of one year. While deciding the cases of probation the orders vide DOPT O.M. NO.21011/2/80-Estt. (C) dated 9.5.83, O.M. NO.21011/3/83-Estt. (C) dated 24.2.84 and 5.12.84 as amended from time to time shall be kept in view.(2)Where a person appointed to a post under the Society on probation is, during his period of probation, found unsuitable for holding that post, or has not completed his period of probation satisfactorily, the Appointing Authority may:-(i)In the case of person appointed by promotion, revert him/her to the post held by him/her immediately prior to the promotion;(ii)In the case of a person appointed by direct recruitment, terminate his/her services under the Society without notice.(3)A person appointed to permanent post under the Society by promotion or by direct recruitment shall be eligible for substantive appointment to that post on completing Satisfactorily the period of probation.
