Section 57 in The Railway Protection Force Rules, 1987
57. Probation.
-57.1Every member on appointment to the Force either by direct recruitment or bypromotion shall be on probation for a period of two years:Provided that the controlling authority may extend the period of probation inaccordance with the instructions or orders issued by the Central Government fromtime to time in this regard:Provided further that any decision for extension of a probationary period shallbe taken immediately after the expiry of the probationary period and communicated inwriting to the concerned member of the Force together with the reasons for so doingwithin a period of two months from the expiry of the probationary period.57.2On successful completion of the period of probation or any extension thereof, amember of the Force shall be retained in his appointment on regular basis and beconfirmed in due course against the available substantive vacancy.57.3if, during the period of probation any extension thereof, as the case may be, theappointment authority is of the opinion that the member of the Force is not fit forpermanent appointment, the appointing authority may terminate the services of adirect recruit or revert the member of the Force to the post held by him prior to suchappointment.:Provided that in case of termination of service a probationer shall be given anotice of one month to that effect or pay in lieu thereof:Provided further that a notice or pay in lieu thereof shall not be required where the termination of service results as a consequence of the failure of the probationer topass the initial training courses or a repeat course, if any.57.4During the period of probation or any extension thereof, a member of the Forcemay be required by the appointing authority to undergo such courses of training andinstructions and to pass such examinations and tests as may be specified by it forsatisfactory completion of the probation.
