Section 23(3) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980
(3)The Appointing Authority may, for sufficient reasons, extend the period of probation specifying the exact date up to which the extension is granted and also whether or not the extended period shall count for purpose of increment in the time scale of pay:Provided that, save in exceptional circumstances, the period of probation shall not be extended beyond one year and in no circumstances, beyond two years.
