Section 10 in Haryana State Electricity Board (Workshop Organisation) Regulations, 1992
10. Probation.
(1)Persons appointed to any post in the service shall remain on probation for a minimum period of two years, if appointed by direct recruitment and for a minimum period of one year, if appointed otherwise :Provided that :-(a)any period after such appointment spent on deputation on a corresponding or a higher post, shall count towards the period of probation;(b)any period of work in equivalent or higher rank, prior to appointment to the service may, in the case of an appointment by transfer, at the discretion of the Appointing Authority, be allowed to count towards the period of probation fixed under this regulation; and(c)any period of officiating appointment 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)If, in the opinion of the Appointing Authority the work or conduct of a person during the period of probation or extended period is not good, it may :-(a)If such person is appointed by direct recruitment, dispense with his services; orextend his period of probation and thereafter pass such order, as it could have passed on the expiry of the first period of probation :-Provided that the total period of probation including extension, if any, shall not exceed three years.(b)If such person is appointed otherwise than by direct recruitment :-(i)revert him to his former post; or(ii)extend his period of probation and thereafter deal with him in such other manner as the terms and conditions of previous appointment permit :Provided that the total period of probation including extension, if any, shall not exceed two years.(3)On the completion of the period of probation of a person, the Appointing Authority may if his work or conduct has, in its opinion, been good :-(i)confirm such person from the date of his completion of probation period, if a permanent vacancy exists or from the date from which permanent vacancy occurs subsequently.(iii)declare that he has completed his probation to the satisfaction of the Appointing Authority, if there is no permanent vacancy.(4)The reversion/dispensing with the service of an employee, shall not be tantamount to the provisions as contained in Punishment and Appeal Regulations.
