Section 9(1) in The Punjab Home Guards and Civil Defence (Field) Class III Service Rules, 1983
(1)Persons appointed to the service shall remain on probation for a period of two years, if recruited by direct appointment, and one year if recruited otherwise :Provided that -Period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation;In the case of an appointment by transfer, any period of work on an equivalent or higher rank, prior to appointment to the Service may, at the discretion of appointing authority be allowed to count towards the period of probation; andPeriod of officiating appointment of the Service shall be reckoned as period spent of 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.
