Section 9 in Punjab Home Guards and Civil Defence (Class II) Service Rules, 1988
9. Probation of persons appointed to 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, -(a)any period, after appointment to the Service, 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 in equivalent or higher rank, prior to appointment to the Service, may in the discretion of an 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, 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; and(d)any period of leave not exceeding six months during or at the end of probation shall be counted towards the period of probation.(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 had lien prior to his appointment to the Service by direct 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 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 ;(iii)declare that he has completed his probation satisfactory, 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.
