94. Probationer's suitability for full membership.
(1)At the end of prescribed or extended period of probation, as the case may be, the Appointing Authority shall consider the probationer's suitability for full membership of the Grade for which he was selected.(2)If the Appointing Authority decides that a probationer is suitable for such membership, it shall, as soon as possible, issue an order declaring him to have satisfactorily completed his probation. On the issue of such order the probationer shall be deemed to have satisfactorily completed his probation on the date of expiry of the prescribed extended period of probation.(3)If the Appointing Authority decides that the probationer is not suitable for such membership, it shall unless the period of probation is extended under Rule 92 by order discharge him from the service.
