Section 10 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
10.
(1)Probation. - (a) A person appointed to a post by direct recruitment shall, from the date on which he joins his duties be on probation for a period of two years.(b)A person appointed to a post by promotion shall, from the date on which he joins his duties, be appointed in officiating capacity for a period of two years.(c)The Chief Justice may, at any time, extend the period of probation or officiation as the case may be, but the total period of probation or officiation as the case may be, shall not ordinarily exceed three years.(d)The Chief Justice may, at any time, during or at the end of period of probation or officiation as the case may be, terminate the services of a direct recruit, or revert a promotee to his substantive post from which he was promoted.(2)Confirmation. - On successful completion of probation or officiation, as the case may be, the probationer or the promotee, if there is a permanent post available, shall be confirmed in the Service and if no permanent post is available, a certificate shall be issued to the effect that he would have been confirmed, but for the non-availability of the permanent post, he has not been confirmed, and as soon as a permanent post becomes available, he shall be confirmed.
