Section 32 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
32. temporary or officiating capacity under these rules.
Probation(1) A person on initial appointment to a post in the establishment in substantivecapacity shall be placed on probation for a period of one year.(2)The appointing authority may allow continuous service rendered in an officiating capacity oras a temporary measure on the post, or on a higher post, to be taken into account for the purposeof computing the period of probation.(3)The appointing authority, may, for reasons to be recorded in writing, extend the period ofprobation in individual cases specifying the date up to which the extension is granted. Providedthat in no case the period of probation will be extended beyond three years.(4)If it appears to the appointing authority at any time during or at the end of the period ofprobation or extended period of probation, as the case may be, that a probationer has not madesufficient use of his opportunities or has otherwise failed to give satisfaction, he may be revertedto his substantive post, if any or if he does not hold a lien on any post, his services may bedispensed with.(5)A Person whose services are dispensed with under subrule (4) shall not be entitled to any
