Section 737(c) in Police Regulations, Bengal , 1943
(c)Probation. - (i) The period of probation of an Inspector shall be two years from the date on which he is appointed as a probationer, provided that where such probationer has rendered continuous officiating service for four months or more prior to the date of his appointment as probationer, the period of such service shall be taken in reduction of the aforesaid period of two years.
