Section 17 in The Mizoram Civil Service Rules, 1988
17. Probation.
- (i) Every person recruited to the service in accordance with these rules shall be on probation for a period of two years:Provided that the period of probation may, for good and sufficient reasons to be recorded in writing, be extended by the Governor in the individual cases.(ii)A person on probation shall be liable to be discharge from the service at any time without assigning any reason thereof during the period of probation:(a)Provided that if he holds a lien on any permanent post under the State or the Central Government, he shall be liable to be reverted to that post;(b)Provided further that a person who holds a lien to any permanent post under the State or the Central Government may, if he so desires, during the period of probation have the option to revert back to his parent Department after giving such notice as may be prescribed by the Governor.(ii)The requirement of undergoing the period of probation under sub-rule (i) of this rule shall not be applicable in respect of persons appointed under sub-rules (i) to (iii) of Rule 11 of these rules.
