Section 19 in The U.P. Directorate of Geology and Mining Ministerial Service Rules, 1978
19. Probation.
(1)A person on appointment to a post in the service in or against a substantive vacancy shall be placed on probation for a period of two years.(2)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the date up to which the extension is granted:Provided that save in exceptional circumstances the period of probation may not be extended beyond one year and, in no case, beyond two years.(3)If it appears to the appointing authority at any time during or at the end of the period of probation that a probationer has otherwise failed to give satisfaction he may be reverted to substantive post, if any, and if he does not hold a lien on any post, his services any be dispensed with.(4)A probationer who is reverted or whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation.(5)The appointing authority may allow continuous service rendered in an officiating or temporary capacity in an equivalent or higher post included in the cadre of the service, to be taken into account for the purpose of computing the period of probation-
