Section 10(1) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965
(1)Members of the Service shall remain on probation for a period of two years, if appointed by direct appointment and one year if appointed otherwise;Provided that an officiating appointment in the Service shall be reckoned as a period spent on probation but no person who has thus officiated shall, on completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent post.
