Section 9 in The Punjab Home Guards and Civil Defence (Field) Class III Service Rules, 1983
9. Probation of members of Service.
(1)Persons appointed to the service shall remain on probation for a period of two years, if recruited by direct appointment, and one year if recruited otherwise :Provided that -Period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation;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, at the discretion of appointing authority be allowed to count towards the period of probation; andPeriod of officiating appointment of the Service shall be reckoned as period spent of probation, but no person who has so officiated shall on the completion of the prescribed period of probation be entitled to be confirmed unless he is appointed against a permanent vacancy.(2)If, in the opinion of the appointing authority, the work or conduct of a 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, prior to his appointment to the Service by 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 direct appointment permit.(3)On the completion 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 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 or 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 may permit; or(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the period of probation specified in sub-rule (1):Provided that the total period of probation, including extension, if any, shall not exceed three years.
