Section 10 in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006
10. Probation.
(1)Persons appointed to any post in the Service shall remain on probation for a period of two years, if appointed by direct recruitment; and one year, if appointed by promotion or transfer. The period as mentioned below may also be counted towards the period of probation at the discretion of the appointing authority,-(a)any period spent after such appointment on deputation on a corresponding or a higher post; or(b)any period of work in equivalent or higher rank, prior to the appointment in the Service, in the case of an appointment by transfer; or(c)any period spent on officiating appointment, 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 appointed by direct recruitment, dispense with his services; and(b)if such person is appointed otherwise than by direct recruitment, either revert him to his former post or deal with him in such other manner as the terms and conditions of the previous appointment permit.(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.
