Section 11 in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012
11. Period of Appointment.
(1)On the contract appointment posts mentioned under Rule 4(1), first contract appointment shall be made for a period of three years, however, the State Government may take decision of renewal of contract appointment by extending the period of contract appointment for one year at one time depending on the necessity and after assessing suitability of person appointed on contract.(2)For posts mentioned under Rule 4(2) and (3), contract appointment shall normally be for a period of one year, however on the basis of necessity and after assessing suitability of the person appointed on contract, the department may take decision to renew the period of contract.(3)On post mentioned in Rule 4(4) and (5), in the matter of contract appointment of retired Government servant, contract appointment being given as a special case on the basis of their special experience, exemplary service record and evaluation of performance, the period of contract appointment may be for a period of five years, which may be extended by the State Government considering the departmental necessity and suitability of the person appointed on contract, for a further period maximum upto five years, after the opinion of Finance Department and General Administration Department.(4)Contract appointment shall stand terminated automatically on expiry of the period of the contract appointment and there shall be no need to issue separate order terminating the service.(5)Either of both the parties may terminate the contact appointment during the period of contract appointment by giving one month's notice in advance or paying one month's salary in its place.
