Section 19 in The U.P. Fisheries Department Ministerial Service Rules, 1994
19. Confirmation.
(1)Subject to the provisions of sub-rule (2) a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation, if,-(a)his work and conduct is reported to be satisfactory;(b)his integrity is certified;(c)the appointing authority is satisfied that he is otherwise fit for confirmation.(2)Where, in accordance with the provisions of Uttar Pradesh State Government Servant Confirmation Rules, 1991, confirmation is not necessary, the order under sub-rule (3) of rule 5 of those rules declaring that the person concerned has successfully completed the probation, shall be deemed to be the order of confirmation.
