Section 21 in U.P. Jail (Group A and B) Service Rules, 1982
21. Confirmation.
- 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 successfully undergone the prescribed training, if any;(b)his work and conduct are reported to be satisfactory;(c)his integrity is certified; and(d)the appointing authority is satisfied that he is otherwise fit for confirmation.
