Section 19(1) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(1)Persons appointed to any service shall remain on probation for a period of two years, if recruited by direct appointment and one year if recruited otherwise;(a)provided that any period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation.(b)in the case of an appointment by transfer, any period of work in an equivalent or higher rank prior to appointment to the service may, in the discretion of the appointing authority, be allowed to count towards the period of probation; and(c)any period of officiating appointment to the Service shall be reckoned as period spent on probation, but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy.
