Section 9 in The Indian Supply Service (Group `A') Rules, 2017
9. Probation.
(1)Every officer on appointment to the post in the Junior Time Scale of the service either by direct recruitment or by promotion shall be on probation for a period of two years:Provided that the Cadre Controlling Authority may extend the period of probation in accordance with the instructions issued by the Central Government from time to time in this behalf:Provided further that any decision for extension of a probation period shall be taken immediately after the expiry of initial period of probation and ordinarily within eight weeks and communication in writing to the concerned officer together with the reasons for so doing within the said period.(2)On completion of the period of probation or any extension thereof, officers shall, if considered fit for permanent appointment, be confirmed in terms of the orders of the Central Government issued from time to time.(3)If, during the period of probation, or any extension thereof, as the case may be, the Central Government is of the opinion that an officer is not fit for permanent appointment, Government may discharge the officer or revert him to the post held by him prior to his appointment in the Service, as the case may be.(4)During the period of probation or any extension thereof an officer may be required by Government to undergo such courses of training or to pass such examinations or tests (including examination in Hindi) as the Government may deem fit, as condition for satisfactory completion of probation.(5)As regards other matters relating to probation, the members of the Service shall be governed by the orders or instructions issued by the Central Government in this regard from time to time.
