Section 19(3) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(3)If, at the expiration of the period of probation including extension, the work of a probationer is found to be satisfactory, the appointing authority shall confirm him;Provided that the appointing authority may its discretion confirm him either from the date next after the date of expiration of the period of probation or from the date of his first appointment on probation.
