Section 16 in Life Insurance Corporation of India (Staff) Regulations, 1960
16. [ Probation on Promotion. [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]
(1)An employee promoted to a higher post shall be treated as on probation in the higher post for a period of one year in the case of promotions to posts belonging to Classes I and II and 6 months in other cases. Provided, however, that the competent authority may in its discretion extend the period of probation, but in no case shall the total period of probation exceed -(a)in the case of promotions to posts belonging to Classes I & II 2 Years.(b)in other cases 1 year.(2)An employee on probation shall be liable to be reverted without notice at any time.(3)During the period of probation an employee retains his lien on his lower post and the period shall count as permanent service for all purposes.]
