Section 17 in The M.P. Municipal Service (Executive) Rules, 1973
17. Probation.
(1)A person appointed to a service or post by direct recruitment shall be placed on probation for a period of two years.(2)The appointing authority may, for sufficient reasons, extend the period of probation by a further period not exceeding one year in the aggregate.Note. - A probationer whose period of probation is not extended under this sub-rule but who has neither been confirmed nor discharged from the service at the end of the period of probation, shall be deemed to have been continued in service, subject to the condition of service being terminable on the expiry of the notice of one calendar month given in writing by either side.(3)A probationer shall undergo such training and pass such departmental examinations during the period of his probation as the State Government may from time to time, specify by general or special order.
