Section 26(1) in The U.P. Finance and Accounts Service Rules, 1992
(1)Subject to the provisions of sub-rule (2), a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation if-(a)he has passed the prescribed departmental examination;(b)he has successfully undergone the prescribed training;(c)his work and conduct are reported to be satisfactory;(d)his integrity is certified, and(e)the appointing authority is satisfied that he is otherwise fit for confirmation.
