Section 6 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
6. Probation.
(1)Every person appointed to a post specified in column 2 of the Schedule, whether by direct recruitment or by promotion shall, subject to the provisions of sub-regulations (2) & (3), be on probation for the period specified against the post in that schedule in column 9.(2)The period of probation may, if the appointing authority deems fit, be extended for a specific period at a time, but the total period at a time, but the total period of such extensions shall not save where any extensions shall not save where any departmental or legal proceedings pending against the employees, exceed the initial period of probation prescribed.(3)There will be no probation in the case of appointment to posts on contract basis, deputation, tenure basis, re-employment after superannuation and on permanent transfer.
