Section 6(2) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
(2)The period of probation may, if the appointing authority deems fit, be extended for a specific period at a time, but the total period at a time, but the total period of such extensions shall not save where any extensions shall not save where any departmental or legal proceedings pending against the employees, exceed the initial period of probation prescribed.
