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State of Uttar Pradesh - Section

Section 20 in U.P. Jail Ministerial and Commercial Service Rules, 1983

20. Confirmation.

- A probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation, if-
(a)his work and conduct are reported to be satisfactory,
(b)his integrity is certified, and
(c)the appointing authority is satisfied that he is otherwise fit for confirmation.