Section 10 in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
10. Probation.
(1)The officer appointed to the Service shall remain on probation for a period of one year:Provided that -(a)any period after appointment to the Service spent on deputation on a corresponding or a higher post shall count towards the period of probation fixed under this section;(b)in the case of an appointment by transfer, any period of work in the rank of Executive Engineer or above, prior to appointment to the Service may, at the discretion of the Government, be allowed to be counted towards the period of probation fixed under this section; and(c)an officiating appointment in the Service shall be reckoned as a period spent on probation but no member of Service who has thus officiated shall, on the completion of the specified period of probation, be entitled to be confirmed, unless he is appointed against a cadre post.(2)If the work or conduct of an officer appointed to the Service during the period of probation is, in the opinion of the Government, not satisfactory, it may -(a)revert him from to his former post; or(b)deal with him in such other manner, as the terms and conditions of his previous appointment permit; or(c)extend his period of probation and thereafter pass such order, as it could have passed on the expiry of the first period of probation:Provided that the total period of probation, including extension, if any, shall not exceed three years.(3)On the completion of the period of probation of an officer, the Government may, if his work or conduct has, in its opinion, been satisfactory, -(a)confirm such person in his appointment; or(b)if no cadre post is vacant for him, declare that he has completed his probation satisfactorily.
