Section 25 in The U.P. Judicial Service Rules, 2001
25. Confirmation.
(1)A probationer may be confirmed in his appointment at the end of the period of probation or the extended period of probation by the Court. The Court while confirming shall take into consideration the following matters:(a)The probationer has satisfactorily under gone the prescribed training;(b)His work and conduct are reported to be satisfactory;(c)His integrity is certified; and(d)The Court is satisfied that he is otherwise fit for confirmation.(2)A probationer shall continue as such till an order of confirmation in service is passed in his favour by the Court.
