Section 13 in Punjab Superior Judicial Service Rules, 2007
13. Probation.
(1)Direct recruits to the service shall remain on probation for a period of two years, which may be so extended by the Governor in consultation with the High Court, as not to exceed a total period of three years:Provided that the Governor may in exceptional circumstances of any case, after consulting the High Court reduce the period of probation.(2)On the completion of the period of probation the Governor may in consultation with the High Court, confirm a direct recruit on a cadre-post with effect from a date not earlier than the date on which he completes the period of probation.(3)The High Court in consultation with the Government, may at any time during the period of probation or the extended probation, as the case may be, dispense with the Services of a direct appointee if the same have been found to be not satisfactory, without assigning any reasons therefore.Part-IV Pay and Allowances
