Section 24 in The Assam Economic and Statistical (Junior) Service Rules, 1980
24. Probation and confirmation.
(1)(a)Every person appointed by direct recruitment or promotion or selection to a post in the service 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 Appointing Authority in individual cases, by a period not exceeding two years:Provided further, that the period of probation may be dispensed with by the Appointing Authority in individual cases for good and sufficient reasons to be recorded in writing.(b)Every probationer shall, during the period of his probation, appear at and pass such departmental examinations or tests and successfully undergo such training as may be prescribed for the Service by the Government:Provided that a person recruited to a post of higher grade in the Service shall not be required to appear at or pass the departmental examinations or tests, or to successfully undergo any training which he might have already passed or successfully undergone in the Service.(2)A probationer shall be liable to be discharged from the Service, or, in the case of a person appointed to the service on promotion or by selection to be reverted to the post held substantively or held in the officiating capacity immediately before his promotion or selection, as the case may be-(a)if his service is not satisfactory during his period of probation; or(b)if he fails to appear at or pass the departmental examination or other tests, as may be prescribed, or fails to undergo successfully such training as may be prescribed, unless the Appointing Authority permits him to sit for re-examination in the subject or subjects or in the tests in which he failed or to undergo the training again which he failed to undergo successfully; or(c)if on any information received relating to his nationality, age, health, character or antecedents, the Appointing Authority, is satisfied that the probationer is ineligible or otherwise unfit for being a member of the service; or(d)if he fails to comply with any of the provisions of these Rules; or(e)if for any reason to be recorded in writing the post against which a probationer is appointed/promoted/appointed on selection is abolished during and after the probation, in such cases the services of persons who had joined last will be terminated first.(3)After a probationer completes his period of probation to the satisfaction of the Appointing Authority he shall be confirmed in the relevant grade in the Service against a permanent post in the cadre-(a)if he has passed the prescribed departmental examinations completely and/or has passed such other tests and/or successfully undergone such training as may be prescribed:Provided that the Appointing Authority may for good and sufficient reasons to be recorded in writing temporarily exempt a member of the service from passing any one or more of the prescribed departmental examinations or the prescribed tests or other training he may be required to undergo; and(b)if he is considered by the Appointing Authority to be otherwise fit for confirmation; and(c)if he is senior most in accordance with the order of seniority determined under Rule 23 amongst all the unconfirmed members of the cadre who are otherwise eligible for confirmation under this rule; and(d)if a permanent post is available in the cadre against which no other member of the cadre has been confirmed for the time being.
