Section 10(2) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
(2)Confirmation. - On successful completion of probation or officiation, as the case may be, the probationer or the promotee, if there is a permanent post available, shall be confirmed in the Service and if no permanent post is available, a certificate shall be issued to the effect that he would have been confirmed, but for the non-availability of the permanent post, he has not been confirmed, and as soon as a permanent post becomes available, he shall be confirmed.
