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State of Andhra Pradesh - Section
Section 8 in Andhra Pradesh Co-Operative Subordinate Service Rules, 1989
8. Probation
: - Every person appointed to a post in the service by direct recruitment shall be on probation for a total period of 2 years on duty within a continuous period of 3 years and every person appointed by promotion or by recruitment by transfer to any category in the service shall be on probation for a total period of one year on duty within a continuous period of two years from the date on which he commences probation.[8A. Declaration of Probation: - The powers vested with the appointing authority to consider and decide whether the probationer has satisfactorily completed his period of probation are delegated to the following District Officers, in so far as it relates to declaration of probation as specified in the Table below:] [Substituted by G.O.Ms.No.274, Agriculture & Co-Operative (Coop.II) dated 31.10.2001. ]Table| SI. No. | Category | Officer Sub-delegated the powers of theAppointing Authority |
| 1 | 2 | 3 |
| (1) | Cooperative Sub-Registrars Working in the District and SeniorInspectors and Junior Inspectors working in the Office of theDistrict Cooperative Officer including the Cooperative,Sub-Registrars, Senior Inspectors and Junior Inspectors workingin the Andhra Pradesh Cooperative Tribunals and Special Courtsfor Cooperative Societies situated in the concerned District. | District Cooperative Officer of the concerned District. |
| (2) | (2) Senior Inspectors or Junior Inspectors including theSenior Inspectors and Junior Inspectors working under ForeignService and F.R.127 terms including Senior Inspectors and JuniorInspectors working in the Office of the Divisional CooperativeOfficer and District Cooperative Audit Officer. | District Cooperative Audit Officer or Divisional Co-operativeOfficer of the concerned District or the Division as the case maybe." |