Section 19 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
19. Period of probation.
(1)All direct appointments shall, in the first instance, be on probation in respect of permanent posts and on temporary basis in respect of temporary posts.(2)Officials recruited directly will remain on probation for two years and they would be considered for confirmation after three years subject to availability of permanent posts. The probation period in case of promotees will however be one year.This rule, will not be applicable in case of Class IV employees.(3)If, at the expiration of the period of probation including extension, the work of a probationer is found to be satisfactory, the appointing authority shall confirm him;Provided that the appointing authority may its discretion confirm him either from the date next after the date of expiration of the period of probation or from the date of his first appointment on probation.(4)The period of temporary continuous service against a permanent post shall be treated as part of the period of probation if it is followed by confirmation.(5)Temporary service against a temporary post, subsequently made permanent, will be counted towards probationary period for purposes of confirmation.
