Section 10(3) in Haryana Zila Parishad Primary Education Service Rules, 2003
(3)On the completion of the period of probation of a person, the appointing authority may, -(a)if his work or conduct has, in its opinion, been satisfactory -(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy; or(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy; or(b)if his or work conduct has in its opinion been not satisfactory -(i)dispense with his service, if appointed by direct recruitment; if appointed otherwise, revert him to his former post or deal with him in such other manner, as the terms and conditions of previous appointment permit;(ii)extend his period of probation and thereafter pass such order, as it could have passed on the expiry of the first period of probation;Provided that the total period of probation, including extension, if any, shall not exceed three years :
