Section 27(1) in The Punjab Homoeopathic Practitioners Regulations, 1974
(1)Persons appointed to a post in the Service shall remain on probation for a period of two years, if recruited by direct appointment and one year if recruited otherwise :Provided 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 the case of appointment by transfer, any period of work in equivalent or higher rank, prior to appointment to the Service may in the discretion of the Council, be allowed to count towards the period of probation; and(c)any period of officiating appointment to the Service shall be reckoned as period spent on probation, but no person who has so officiated shall, on the completion the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy.
