Section 3(1) in The Indian Forest Service (Probation) Rules, 1968
(1)Every person recruited to the Service in accordance with sub-rule (1) of Rule 4 of the Indian Forest Service (Recruitment) Rules, 1966, shall be appointed to the Service on probation for a period of one year :Provided that the Central Government may, on the recommendation of the State Government, dispense with the period of probation of a person, who prior to his recruitment to the Service, was holding substantively the post of or above the rank of Conservator of Forests or its equivalent.
