Section 12 in Arunachal Pradesh Health Services Rules, 1990
12. Probation.
(1)Every officer on appointment to the service either by direct recruitment or by promotion from junior scale shall be probation for a period of 2 (two) years :Provided that controlling authority may extend or curtail the period of probation in accordance with the instructions issued by the Government from time to time;Provided further that any decision for extension of probation period shall be taken within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer together with the reasons for so doing.(2)On completion of the period of probation or any extension thereof, officers shall, if considered fit for regular appointment, be retained in their respective appointments on regular basis and be confirmed in due course against the available substantive vacancies, as the case may be.(3)If during the period of probation or any extension, as the case may be, the Government is of the opinion that an officer is not fit for permanent employment, Government may discharge or revert the officer to the post held by him prior to his appointment in the parent service cadre as the case may be or pass such orders as it deems fit.(4)During the period of probation, or any extension thereof, candidate may be required by Government to undergo such course/courses of training and instructions and to pass such examinations and test (including examination in Hindi) as Government may deem fit, as a condition to satisfactory completion of the probation.(5)As regards other matters relating to probation, the members of the service will be governed by the instructions issued by the Government in this regard form time to time.
