Section 10(1) in Arunachal Pradesh Agriculture/Horticulture Services Rules, 1989
(1)Every officer on appointment to the Service either by direct recruitment or by promotion in Category-V posts as specified in Rule 8 of these rules shall be on probation for a period of two years :Provided that the Controlling Authority may extend or curtail the period of probation in accordance with the instructions issued by the Government from time to time;Provided further that any decision for extension of probation period shall be taken within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer (together with the reasons for so doing within the said period).
