Section 3(3) in The Indian Forest Service (Probation) Rules, 1968
(3)Every person recruited to the Service in accordance with the Indian Forest Service (Appointment by Promotion) Regulations, 1966, shall be appointed to the Service on probation for a period of one year :Provided that in the case of any person so recruited any period for which he has been appointed to a cadre post may, having regard to his performance in such post, be counted towards the period of probation :Provided further that the Central Government may, in exceptional circumstances of any case, after consulting the Commission, reduce the period of probation.
