Section 19 in The M.P. State University Service Rules, 1983
19. Probation.
(1)Every person directly recruited to the Service shall be appointed on probation for a period of two years :Provided that continuous service rendered in officiating or temporary capacity in any post included in the Service may be allowed in whole or in part, to be counted by the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] towards the period of probation :Provided further that the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] may, for sufficient reasons to be recorded in writing, extend the period of probation in individual cases for a further period not exceeding two years. Any such order of extension shall specify the exact period for which the probationary period is extended.(2)If during or at the end of period of probation or extended period of probation as the case may be it is found that the person concerned has not been found suitable for the post on which he has been working on probation, his services may be dispensed with without entitling him to any compensation or damages, and no such action shall be construed to be way of punishment.
