Section 25 in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
25. [ Probation. [Substituted by Notification No. 5-4/2000-A&P(Vol.II), dated 26.05.2006.]
- Candidates appointed through direct recruitment process shall be on probation for a period of two years. A direct recruit shall be confirmed only after he/she has completed the period of probation and during the period his/her service and/or conduct have been found by the Authority to be satisfactory. In the event that the service and/or conduct of any employee are/is not found to be satisfactory during the probation period, at the discretion of the Authority, the period may be extended to provide the employee an opportunity to improve. If the service and/or conduct of any employee are/is not found to be satisfactory at the end of the probation period/ extended probation period, his/her services may be terminated.]
