Section 7(1) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
(1)Every persons appointed to a post by direct recruitment shall be on probation for a period of two years:Provided that persons who are inducted into a new service through promotion shall also be placed on probation for two years, but there will be no probation for a person promoted from one grade to another within the same service, except where the promotion involves a change in the Group of posts in the same service, e.g. promotion from Group 'B' to Group 'A', in which case the probation shall be for two years:Provided further that there shall be no probation in the case of officers appointed to various posts on:-(a)contract basis;(b)deputation;(c)tenure basis;(d)Permanent transfer; and(e)re-employment after superannuation
