Section 12 in The Haryana Medical Education Service Rules, 1988
12. Probation.
(1)Persons appointed to any post in the Service shall remain on probation for a period of two years, if appointed by direct recruitment and one year, if appointed otherwise :Provided that -(a)any period after such appointment spent on deputation or a corresponding or a higher post shall count towards the period of probation;(b)any period of work in equivalent or higher rank, prior to appointment to the Service may, in the case of an appointment by transfer, at the discretion of the appointing authority, be allowed to count towards the period of probation fixed under this rule; and(c)any period of officiating appointment shall be reckoned as period spent on probation, but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy.(2)If, in the opinion of the appointing authority the work or conduct of a person during the period of probation is not satisfactory, it may -(a)if such person is appointed by direct recruitment, dispense with his services; and(b)if such person is appointed otherwise than by direct recruitment -(i)revert him to his former post; or(ii)deal with him in such other manner as the terms and conditions of the previous appointment permit.(3)On the completion of the period of probation of a person, the appointing authority may -(a)if his work or conduct has, in its opinion, been satisfactory -(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy; or(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy; or(b)if his work or conduct has, in its opinion, been not satisfactory -(i)dispense with his service, if appointed by direct recruitment or revert him to his former post or deal with him in such other manner as the terms and conditions of previous appointment permit, if appointed otherwise; or(ii)extend his period of probation and thereafter pass such orders, as it could have passed on the expiry of the first period of probation :Provided that the total period of probation, including extension, if any, shall not exceed three years.
