Section 7(2) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
(2)On the expiry of the period of probation, steps should be taken to obtain the assessment reports on the probationer and to -(a)confirm the probationer or to issue orders regarding satisfactory termination of probation, as the case may be, if the employee has completed his period of probation to the satisfaction of the appointing authority; or(b)extend the period of probation by not more than Six months or discharge the probationer or terminate the services of the probationer, as the case may be, in accordance with the relevant rules and orders, if the probationer has not completed the period of probation satisfactorily:Provided that if the probationer is a promotee, he may be reverted to his former position instead of terminating his service on recommendations of the appropriate Selection Committee.
