probation
noun | \ prō-ˈbā-shən \ | pro·ba·tion
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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
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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