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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3) in The U.P. Educational Teaching (Subordinate Gazetted) Service Rules, 1993

(3)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 that a probationer has not made sufficient use of his opportunities or his work and conduct is not satisfactory he may be-reverted to his substantive post.