Section 10(3) in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006
(3)On the completion of period of probation of a person, the appointing authority may -(a)if the work or conduct has, 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 on which a permanent vacancy occurs, if appointed against a temporary vacancy; or(iii)declare that the person has completed his probation satisfactorily if there is no permanent vacancy;(b)if the work or conduct has, in its opinion, not been satisfactory :-(i)dispense with his services, if appointed, by direct recruitment, and if appointed otherwise, revert him to his former post or deal with him in such other manner as the terms of previous appointment permit; or(ii)extend the 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.
