Section 26 in The M.P. Vishesh Sashastra Bal Niyam, 1973
26. Probation.
(1)A person appointed to the Special Armed Force service by direct recruitment shall ordinarily be placed on probation for a period of two years.(2)The Appointing Authority may, for sufficient reasons, extend the period of probation by a further period not exceeding one year.(3)The services of a probationer may be terminated during the period of probation if in the opinion of the Appointing Authority he is not likely to shape into a suitable officer of the Special Armed Force.(4)The services of a probationer who is found unsuitable for the Special Armed Force may be terminated at the end of the period of probation.(5)On the successful completion of probation the probationer shall be confirmed in the post to which he has been appointed.(6)A probationer whose period of probation is not extended under sub-rule (1) but who has neither been confirmed nor discharged from service at the end of the period of probation shall be deemed to have been continued in service, subject to the condition of his service, being terminable on the expiry of a notice of one calendar month given in writing by either side.
