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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in The Commissioners Offices Ministerial Service Rules, 1980

(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 for exceptional reasons the period of probation shall not be extended for more than one year and in no case beyond two years.