Section 35 in Punjab State Veterinary Council Rules, 1997
35. Probation. [(Section 42(2) and Section 65(2)(f)].
(1)A person 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 appointed otherwise :Provided that -(a)any period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation;(b)in the case of an appointment by transfer, any period of work on an equivalent or higher rank, 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; and(d)any kind of leave not exceeding six months during or at the end of period of probation, shall be counted towards the period of probation.(2)If in the opinion of the appointing authority, the work and conduct of the 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 to prior such appointment; and(b)if such person is recruited otherwise, -(i)revert him to his former post; or(ii)deal with him in such other manner as the terms and conditions of his previous appointment permit.(3)On the competition of the period of probation of a person the appointing authority may, -(a)if his work and 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 a 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 permit; or(ii)extend his period of probation and thereafter pass such order as it could have passed on the expiry of probation specified under sub-rule (1) :Provided that the total period of probation, including extension, if any, shall not exceed three years.
