Section 10(1) in Punjab Municipal Elections Office (State Service Class-III) Rules, 1978
(1)A person appointed to a post in the Service shall remain on probation for a period of two years if recruited by direct appointment and one year if recruited otherwise :Provided that -(a)any period after appointment to the Service spent on deputation on a corresponding or a higher post shall count towards the period of probation fixed under this rule;(b)in the case of an appointment by transfer, any period of service spent on an equivalent or higher post prior to appointment to the Service may, at the discretion of the appointing authority, be allowed to count towards the period of probation fixed under this rule; and(c)any officiating appointment in the Service shall be reckoned as a period spent on probation, but no member who has thus officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent post.
