Section 89(8) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(8)(i)All appointments by direct recruitment shall be made in the first instance on probation for a period of two years, provided that the period of probation may be extended by such further period as the Chairman may deem fit but in no case shall the total period of probation exceed three years.(ii)Service rendered in a time-scale post during the period of probation, shall count as service towards increments.(iii)The Secretary of the Board shall send to the Chairman at least a month before the expiry of the probation period or by such date as may be fixed by the Chairman, a confidential report about the work and conduct of the employee on probation, with definite recommendation for his continuance or otherwise.(iv)On receipt of such a report, the Chairman may either:-(a)continue the employee in service; or(b)extend his probation period; or(c)terminate his services.
