Section 17(1) in The Assam Accounts Service Rules, 1963
(1)Subject to availability of a permanent vacancy in the respective cadre, a member shall be placed, according to seniority on probation against is confirmed against the permanent vacancy:Provided that the period of probation may for good and sufficient reasons be extended by the Appointing Authority for any specified period, not exceeding a period of two years:Provided, further that the period of probation may be curtailed or dispensed with in any case for good and sufficient reasons by the Appointing Authority.
