Section 8 in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
8. Probation.
(1)Persons appointed to the aided posts shall remain on probation for a period of one year :Provided that in the case of an appointment by transfer any period of work in equivalent or higher rank prior to appointment to an aided post may, in the discretion of the appointing authority, be allowed to count towards the period of probation.(2)If in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory, it may dispense with his services.(3)On the completion of the period of probation of a person, the appointing authority may, -(a)if his work or conduct has, in its opinion, been satisfactory, -(i)confirm such person from the date of his appointment, if appointed against a regular vacancy; or(ii)confirm such person from the date from which a regular vacancy occur if appointed against a temporary vacancy; or(iii)declare that he has completed his period of probation satisfactorily if there is no regular vacancy; or(b)If his work or conduct has not been, in its opinion, satisfactory, it may, -(i)dispense with his services; or(ii)extend his period of probation by six months at a time and thereafter pass such orders as it could have passed on the expiry of the original period of probation :Provided that the total period of probation including extension, if any, shall not exceed two years.
