Section 16 in Punjab School Education Board (Employees Service) Regulation, 1988
16. Probation of persons appointed to Service.
(1)Persons appointed to any service under the Board shall remain on probation for a period of one year;Provided that :-(a)any period after such appointment spent on a corresponding or a higher post shall count towards the period of probation;(b)in the case of an appointment by transfer, any period of work in equivalent or higher rank, prior to appointment to the service may in the discretion of the appointing authority, be allowed to count towards the period of probation; and(c)any period of officiating appointment to the service shall be reckoned as period spent on 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.(2)On the completion of period of probation of a person, the appointing authority may:-(a)if his work and conduct have in its opinion been satisfactory -(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy, or(ii)confirm such person from the date of his appointment, if appointed against a permanent vacancy, or(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy.(b)If in the opinion of the appointing authority the work and conduct of a person during the period of probation has not been satisfactory, it may :-(i)dispense with his services or revert him to a post on which he held lien prior to his appointment to the service if such an appointment has been made by direct recruitment; or(ii)if such a person has been recruited otherwise than by direct appointment revert him to his former post or deal with him in such other manner as the terms and conditions of the previous appointment may permit; or(iii)extend his period of probation and thereafter if his work and conduct are found satisfactory confirm him from the date of his appointment or any subsequent date;Provided that the total period of probation including extension or extensions, if any, shall not exceed three years.
