- The member of the service appointed on probation shall be confirmed in his appointment until (a) he has completed the period of probation prescribed in his case and (b) the State Government or the appointing authority is satisfied that he is fit for confirmation. The confirmation of an officer will ordinarily have retrospective effect from the date of first appointment in that class. If, however, the probationary period of an officer has been extended on account of his unsatisfactory service, or on account of late passing of the examination prescribed by the Department, the appointing authority has the discretion to determine the date from which his confirmation should take effect. If an officer has delayed passing of the examination and has not passed the same within prescribed period, his confirmation may take effect from a date later than his substantive appointment in that class which will be determined by Government on the merit of the case. It is the duty of the Controlling Officers to submit a report on every officer appointed on probation by the Director at least one month before the expiry of his probationary period, with a recommendation for his reversion, confirmation, further probation or removal. The period of probation should not be extended beyond two years.(G. O. no. 3213, dated the 24th July, 1957, no. 790-E., dated the 12th June 1919 and D. P. I.'s circular no. 5. dated the 16th January, 1919.)
