Section 9(1) in The Indian Cost Accounts Service Rules, 2001
(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 period shall be taken within 8 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.
