Section 9 in Indian Broadcasting (Programme) Service Rules, 1990
9. Probation.
(1)Every person on appointment to the Junior Time Scale of the Service, either by direct recruitment or by promotion shall be on probation for a period of two years.(2)Persons appointed to Junior Administrative Grade or Senior Administrative Grade on direct recruitment basis shall be on probation for a period of one year.(3)The Controlling Authority may extend the period of probation in accordance with the order and instruction issued by the Central Government in this behalf from time to time.(4)On completion of the period of probation or any extension thereof, officers shall, if considered fit for permanent appointment, be against the post, if not already confirmed in the entry grade.(5)If, during the period of probation or any extension thereof, as the case may be, the Controlling Authority is of the opinion that an officer is not fit for permanent appointment, the Controlling Authority without any reason being assigned, may-(a)if he was appointed by direct recruitment discharge him from service in that post.(b)if he was appointed by promotion revert him to the post held by him immediately before such promotion.(6)During the period of probation or any extension thereof, the officer may be required to undergo such courses of training and instructions and pass such examinations and tests including Examination in Hindi as the Controlling Authority may consider necessary as a condition to the satisfactory completion of probation.(7)As regards other matters relating to probation, the members of the Service shall be governed by the instructions issued by the Central Government from time to time in this regard.(8)On satisfactory completion of the period of probation, officers shall be considered for confirmation against substantive posts subject to availability of such posts.
