Section 8(7) in The M.P. Civil Services (General Conditions of Services) Rules, 1961
(7)[ A probationer, who has neither been confirmed, nor a certificate issued in his favour under sub-rule (6), nor discharged from service under sub-rule (4), shall be deemed to have been appointed as a temporary Government servant with effect from the date of expiry of probation and his conditions of service shall be governed by the Madhya Pradesh Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960] [Inserted by by Notification No. F-3-15-74-3-I, dated 9-12-1974.].
