probation

noun | \ prō-ˈbā-shən \ | pro·ba·tion
  1. a : subjection to a period of evaluation and possible termination at the commencement of employment in a position for which one's fitness is to be determined

    b : probation as a sentence in itself

  1. a : the suspension of all or part of a sentence and its replacement by freedom subject to specific conditions and the supervision of a probation officer it is the intent of the legislature that the granting of probation shall be a matter of grace conferring no vested right to its continuance —Michigan Statutes Annotated — called also community supervision; compare diversion, parole

    b : probation as a sentence in itself

    c : the period or state of being subject to probation arrested while on probation