Section 10(3) in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
(3)On the completion of the period of probation of an officer, the Government may, if his work or conduct has, in its opinion, been satisfactory, -(a)confirm such person in his appointment; or(b)if no cadre post is vacant for him, declare that he has completed his probation satisfactorily.
