Section 9 in The Indian Cost Accounts Service Rules, 2015
9. Probation.
(1)Every person appointed to the Service by direct recruitment shall be on probation for a period of two years:Provided that the Controlling Authority may extend or curtail the period of probation in accordance with the instructions issued by the Government from time to time:Provided further that any decision for extension of probation shall be taken within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer together with the reasons for so doing within the said period.(2)On the completion of the period of probation or any extension thereof, persons shall, if considered fit for permanent appointment, be retained in their appointment on a regular basis and be confirmed.(3)If, during the period of probation or any extension thereof, as the case may be, the Government is of the opinion that an officer is not fit for permanent appointment, it may discharge or revert the candidate to the post held by him prior to his appointment in the Service, as the case may be, or pass such Orders as it deems fit.(4)During the period of probation or any extension thereof, the candidates may be required by the Government to undergo such course of training and instructions and to pass such examinations and tests (including examination in Hindi) as it may deem fit, as a condition to the satisfactory completion of the probation.(5)As regards other matters relating to probation, the Members of the Service shall be governed by the instructions issued by the Government in this regard from time to time.
