Section 18(3) in The U.P. Employees' State Insurance Labour Medical Service Auditors Service Rules, 1997
(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 he may be reverted to his substantive post, if any, and if he does not hold a lien his Service may be dispensed with.
