Section 24(1) in The Group 'D' Employees Service (U.P.) Rules, 1985
(1)A person on appointment to a post in the establishment in a permanent vacancy shall be placed on probation for a period of one year :Provided that continuous service rendered in a officiating or temporary capacity in a post borne on the Establishment may be taken into account in computing the period of probation for that post:Provided further that the appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the date upto which the extension is granted :Provided also that the period of probation shall not be extended beyond one year.
