Section 7 in Punjab Civil Services (General and Common Conditions of Service) Rules, 1994
7. Probation.
(1)A person appointed to any post in the service shall remain on probation for a period of two years, if recruited by direct appointment and one year if appointed otherwise:Provide that -(a)any period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation;(b)in any case of an appointment by transfer, any period of work on an equivalent or higher rank, prior to appointment to the Service, may in the discretion of the appointing authority, be allowed to count towards the period of probation;(c)any period of officiating appointment to the Service at the end of period of probation, shall be counted towards the period of probation.(d)any kind of leave not exceeding six months, during or at the end of period of probation, shall be counted towards the period of probation.(2)If, in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory or he has failed to pass the departmental examination, if any, prescribed in Service Rules within a period not exceeding two and a half years from the date of appointment, it may, -(a)if such person is recruited by direct appointment dispense with his service, or revert him to a post on which he held lien prior to his appointment to the Service by direct appointment; and(b)if such person is appointed otherwise -(i)revert him to his former post; or(ii)deal with him in such other manner as the terms and conditions of the previous appointment permit.(3)On the completion of the period of probation of a person, the appointing authority may -(a)if his work and conduct has in its opinion been satisfactory -(i)confirm such person, from the date of his appointment or from the date he completes his period of probation satisfactorily, if he is not already confirmed; or(ii)declare that he has completed his probation satisfactorily, if he is already confirmed; or(b)if his work or conduct has not been in its opinion, satisfactory or if he has failed to pass the departmental examination, if any, specified in the Service Rules-(i)dispense with his services, if appointed by direct appointment or if appointed otherwise revert him to his former post, or deal with him in such other manner as the terms and conditions of his previous appointment may permit;(ii)extend his period of probation and thereafter pass such order as it could have passed on the expiry of the period of probation as specified in sub-rule (1):Provided that the total period of probation including extension, if any, shall not exceed four years, if recruited by direct appointment and three years if appointed otherwise.
