Section 8 in The M.P. Civil Services (General Conditions of Services) Rules, 1961
8. Probation.
(1)A person appointed to a service or post by direct recruitment shall ordinarily be placed on probation for such period as may be prescribed.(2)The appointing authority may, for sufficient reasons, extend the period of probation by a further period not exceeding one year.[x x x] [Omitted by Notification No. F-3-15-74-3-I, dated 9-12-1974.](3)A probationer shall undergo such training and pass such departmental examination during the period of his probation as may be prescribed.(4)The services of a probationer may be terminated during the period of probation if in the opinion of the appointing authority he is not likely to shape into a suitable Government servant.(5)The services of a probationer who has not passed the departmental examination or who is found unsuitable for the service or post may be terminated at the end of the period of his probation.(6)[ On the successful completion of probation: and passing of the prescribed departmental examination, if any, the probationer shall, if there is a permanent post available, be confirmed in the service or post to which he has been appointed, either a certificate shall be issued in his favour by the appointing authority to the effect that the probationer would have been confirmed but for the non-availability of the permanent post and that as soon as a permanent post becomes available he will be confirmed] [Substituted by Notification No. F-3-15-74-3-I, dated 9-12-1974.].(7)[ A probationer, who has neither been confirmed, nor a certificate issued in his favour under sub-rule (6), nor discharged from service under sub-rule (4), shall be deemed to have been appointed as a temporary Government servant with effect from the date of expiry of probation and his conditions of service shall be governed by the Madhya Pradesh Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960] [Inserted by by Notification No. F-3-15-74-3-I, dated 9-12-1974.].
