Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007

(1)A person on substantive appointment to a post other than the post of Administrative Officer in the Service shall be placed on probation for a period of two years and a person on substantive appointment to the post of Administrative Officer shall be placed on probation for a period of one year.