Section 108 in The Central Reserve Police Force Rules, 1955
108. Probation and confirmation .-(1) The selected candidates shall be appointed or promoted to a superior post in the Force on probation for a period of two years.
(2)On the completion of the period of probation, the candidates shall, if considered fit for permanent appointment, be confirmed in their appointments subject to the availability of substantive vacancies in permanent posts.(3)The Government may extend the period of two years specified in sub-rule (1).(4)If on the expiration of the period of probation referred to in sub-rule (1) or of any extension thereof under sub-rule (3), as the case may be, the Government are of the opinion that a candidate if not fit for permanent appointment, or if at any time during such period of probation or extension they are satisfied that he will not be fit for permanent appointment on the expiration of such period of probation on extension, they may discharge him or pass such orders as they think fit.(5)Where no action is taken by Government under sub-rule (2) or (3) or (4), the period after the prescribed period of probation shall be treated as an engagement from month to month terminable on either side on the expiration of one calendar month's notice in writing.(6)A probationer may be required to pass such tests as may be prescribed including a test in Hindi before confirmation.(7)On promotion to a superior post in the Force, the officiating service in that post or an equivalent post previously rendered may be allowed to count towards the probationary period at the discretion of the controlling authority.Note .- "Controlling authority" for the purpose of this rule will be the Inspector-General of Police, Central Reserve Police.
