Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Indian Supply Service (Group `A') Rules, 2017

(1)Every officer on appointment to the post in the Junior Time Scale of the service either by direct recruitment or by promotion shall be on probation for a period of two years:Provided that the Cadre Controlling Authority may extend the period of probation in accordance with the instructions issued by the Central Government from time to time in this behalf:Provided further that any decision for extension of a probation period shall be taken immediately after the expiry of initial period of probation and ordinarily within eight weeks and communication in writing to the concerned officer together with the reasons for so doing within the said period.