Section 17 in THE UTTAR PRADESH EXCISE TECHNICAL SERVICE RULES, 2021
17. Probation
(1)A person on substantive appointment to a post in the service shall be placed on probation in accordance with the Uttar Pradesh Government ServantsProbation Rules, 2013, as amended from time to time.(2)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 or has otherwise failed to give satisfaction, he may be reverted to his substantive post, if any, and if he does not hold a lien on any post, his services may be dispensed with.(3)A probationer who is reverted or whose services are dispensed with under sub rule (2) shall not be entitled to any compensation.(4)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity in a post in included in the cadre or any otherequivalent or higher post, to be taken into account for the purpose of computing the period of probation.
