Section 57(57) in The Railway Protection Force Rules, 1987
57.1Every member on appointment to the Force either by direct recruitment or bypromotion shall be on probation for a period of two years:Provided that the controlling authority may extend the period of probation inaccordance with the instructions or orders issued by the Central Government fromtime to time in this regard:Provided further that any decision for extension of a probationary period shallbe taken immediately after the expiry of the probationary period and communicated inwriting to the concerned member of the Force together with the reasons for so doingwithin a period of two months from the expiry of the probationary period.
