Section 19 in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008
19. Probation Period.
(1)Every person appointed to a post by direct recruitment or promotion or absorption shall, subject to the provisions of sub-regulation (2) and (3), be on probation for a period of two years except in case of persons appointed on absorption basis through composite method of recruitment in the posts of HODs and Deputy HODs carrying the scales of pay of Rs. 16000-400-20800 and above.Provided that where the appointment itself is for a period specified in the appointment order, such appointment shall stand terminated on the expiry of such period, unless such period is extended by the Appointing Authority.Provided that, when the appointment is made by the direct recruitment and the post carries a scale of pay, the maximum of which does not exceed Rs.11975/-, the period of probation shall be one year.Provided that, there shall not be any probation in case of appointment by promotion within Class III and Class IV grades.Provided further that, if an employee on promotion to a grade or a post is appointed to officiate in a higher grade or posts, he shall be eligible to count the duration of his appointment to a higher grade or posts to complete probation in his lower grade or post. Similarly, if an employee has previously been aPPointed to officiate in a grade or post, he may on appointment to the similar grade or post on probation will be eligible to count such officiating period (excluding adhoc service) to complete probation in the grade or post.(2)The period of probation may, if the Appointing Authority deems fit, be extended for a specific period at a time, but the total period of such extensions shall not, save where any extension is necessary by reason of any departmental or legal proceedings pending against the employee, exceed one year.(3)During the period of his probation an employee may be required to undergo such departmental training and pass such departmental tests as the appointing authority may, from time to time specify in this behalf.
