Section 15 in The Tripura Courts Stenographers' Service Rules, 1983
15. Probation.
(1)Every direct recruit to the Junior Grade of the Service shall initially be appointed on probation, the period of probation being two years from the dale of appointment.(2)Every person other than the direct recruit shall, when first appointed to the Higher Selection Grade, Selection Grade or Senior Grade, as the case may be, remain on probation for a period of two years from the date of such appointment.(3)The period of probation specified in sub-rules (1) and (2) may, on the recommendation of the Departmental Promotion Committee, be extended by the appointing authority in any case.
