Section 17 in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951
17. Probation.
(1)All appointments to the service in or against substantive vacancies shall be made on probation. The period of probation in each case shall be one year :Provided that the appointing authority may extend the period of probation in special cases up to a specified date.(2)If during or at the end of the period of probation it is found that a probationer has not made sufficient use of his opportunities or has failed to satisfy the standard of work or intelligence or aptitude expected of him, he shall be reverted to his substantive post, if he has one, or his services will be dispensed with if he has not substantive post and he will be informed accordingly on month before reversion or discharge, as the case may be.(3)A probationer whose services are dispensed with during or at the end of period of probation or extended period of probation, shall not be entitled to any compensation.
