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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Co-Operative Service Rules, 1989

6. Probation

: - Every person appointed by direct recruitment shall be on probation for a total period of two years on duty within a continuous period of three years and every person appointed by promotion/transfer shall be on probation for a total period of one year on duty within a continuous period of two years from the date on which one commences probation.