Section 22 in The Indian Postal Service (Group 'A') Rules, 1987
22. Requirement to service in the Army Postal Service.
- Any person appointed to the Service after the commencement of these rule shall be liable to serve in the Army Postal Service in India or abroad, as required.[23. Probation. - Every officer on appointed to the service, either by direct recruitment or by promotion to Junior Time Scale shall be on probation for a period of two years:Provided that the controlling officer may extend the period of probation in accordance with the instructions issued by the Government from time to time.Provided further that any decision for extension of the probation period shall be taken ordinarily within 8 weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer together with the reasons for so doing within the said period.(2)On completion of the probation or any extension thereof, officer shall, if, considered fit, be confirmed against the post, if not already confirmed in the entry grade.(3)If during the period of probation or any extension thereof, as the case may be, Government is of the opinion that an officer is not fit for permanent appointment, Government may discharges or revert the officer to the post held by him prior to his appointment in the service, as the case may be.(4)During the period of probation or any extension thereof, candidates may be recruited by the government to undergo such courses of training and instructions and to pass examination and tests (including examination in Hindi) as the Government may deem fit, as a condition to satisfactory completion of the probation.(5)As regards other matters relating to probation, the members of the service will be governed by the instructions issued by the Government in this regard from time to time.(6)While fixing the interse seniority of direct recruit in the Junior Time Scale, the marks obtained by direct recruits in the civil Services Examination and the marks obtained by them in the Probationary Training shall be taken into account.] [Substituted by Notification No. G.S.R. 496(E), dated 23.9.1994]
