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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in Indian Enterprise Development Service Rules, 2019

(1)Every officer appointed to the Service either by direct recruitment or by promotion in Junior Time Scale (Assistant Director Grade I) and Feeder Grade (Assistant Director Grade II) shall be on probation for a period of two years:Provided that the Controlling Authority may extend the period of probation in accordance with the instructions issued by the Government from time to time in this regard:Provided further that any decision for extension of period of probation shall be taken ordinarily within eight weeks after the expiry of the period of probation and communicated in writing to the concerned officer together with the reasons for so doing within the said period.