Section 20(3)(ii) in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3)(ii) in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008

(ii)Where probation is prescribed, the Appointing Authority will on completion of the prescribed period of probation asses the work and conduct of the officer himself and in case the conclusion is that the officer is fit to hold the higher grade, he will pass an order declaring that the person concerned has successfully completed the probation. If, work of the officer has not been satisfactory or needs to be watched for some more time, he may revert him to the post of grade which he was promoted or extend the period of probation as the case may be.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 20(3)(ii) in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008