Section 24(1) in The Assam Economic and Statistical (Junior) Service Rules, 1980
(1)(a)Every person appointed by direct recruitment or promotion or selection to a post in the service shall be on probation for a period of two years:Provided that the period of probation may, for good and sufficient reasons to be recorded in writing, be extended by the Appointing Authority in individual cases, by a period not exceeding two years:Provided further, that the period of probation may be dispensed with by the Appointing Authority in individual cases for good and sufficient reasons to be recorded in writing.(b)Every probationer shall, during the period of his probation, appear at and pass such departmental examinations or tests and successfully undergo such training as may be prescribed for the Service by the Government:Provided that a person recruited to a post of higher grade in the Service shall not be required to appear at or pass the departmental examinations or tests, or to successfully undergo any training which he might have already passed or successfully undergone in the Service.
