(1)Persons declared permanent in the State Marketing Service when appointed to another service or post by promotion shall ordinarily be appointed in an officiating capacity for a period of two years to ascertain his suitability for the service or post :Provided that the State Government (Appointing Authority) may declare that any previous officiation in such services or post may be counted towards the period of trial to such extent as may be specified in the particular case.(2)If during or at the end of the period of trial he is found to be unsuitable for the service or post, he shall be reverted to his former substantive service or post.(Note. - The failure to pass the specified examination, if any, within such period as may be allowed for the purpose may be construed as failure to show fitness for the service or post in which the person is officiating.)(3)If at the end of the period of trial the person is considered suitable for the service or post, he shall be confirmed in the service or post with effect from such date as may be specified in the order of confirmation, by the Appointing Authority.
