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NCT Delhi - Section

Section 21 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

21. Probation and Officiation:-

(1)All appointments to the Service by direct recruitment shall be on probation for aperiod of two years.
(2)All appointments by promotion shall be on officiating basis for a period of twoyears.
(3)The period of probation or officiation, as the case may be, for reasons to berecorded in writing, may be extended by the Appointing Authority by suchperiod not exceeding double the normal period of probation or officiating, asthe case may be, specified in sub-rules (1) or (2) above.
(4)At the end of the period of probation or officiation or the extended period ofprobation or officiation, as the case may be, the Appointing Authority shallconsider the suitability of the person so appointed or promoted to hold the postto which he was appointed or promoted, and –
(i)if it decides that he is suitable to hold the post to which he was
appointed or promoted and has passed the examinations or tests, ifany, required to be passed during the period of probation orofficiation, as the case may be, it shall, as soon as possible, issue anorder declaring him to have satisfactorily completed the period ofprobation or officiation, as the case may be; and such an order shallhave effect from the date of expiry of the period of probation orofficiation, including extended period, if any, as the case may be.
(ii)if the Appointing Authority considers that the person is not suitable
to hold the post to which he was appointed or promoted, as the casemay be, he shall, by order –
(a)if he is a promotee, revert him to the post which he held prior to
his promotion.
(b)if he is a probationer, discharge him from service;
(5)A person shall not be considered to have satisfactorily completed the period ofprobation or officiation, as the case may be, unless a specific order to that effectis passed. Any delay in passing such an order shall not entitle the person to bedeemed to have satisfactorily completed the period of officiation or probation,as the case may be.