Section 18 in The U.P. Industries Department Class IV Service Rules, 1974
18. Probation.
(1)Every person on appointment to the Service in or against a substantive vacancy shall be placed on probation for a period of two years.(2)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity in a post included in the cadre of the Service or on any other equivalent or higher post in the Service, to be taken into account for the purpose of computing the period of probation.(3)The appointing authority may for reasons to be recorded, extend the period of probation in individual cases, specifying the exact date up to which the extension is granted.(4)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation, as the case may be, that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfactions in respect of his work and conduct, he may be reverted to his substantive post, if any, or if he does not hold a lien on any post, his services may be dispensed with.(5)A person whose services are dispensed with under sub-rule (4) shall not be entitled to any compensation.
