(a)The Inspector General of Prisons shall carefully inspect each officer's work shortly before the end of his period of probation and report to the State Government the result of his inspection together with his recommendation.(b)The Governor after considering the recommendation of the Inspector General of Prisons, shall decided whether the officer, should or should not be confirmed and orders shall be issued accordingly:Provided that the Governor may, if he thinks fit, extend the period of probation of an officer by such period as he deems fit and in such a case the decision regarding confirmation shall be made at the end of the extended period.(c)No person appointed by direct recruitment in the Junior Branch shall receive pay in excess of Rs. 535 a month until he is confirmed.(d)No directly recruited officer shall be confirmed if he fails to pass the examination prescribed in Rule 30.
