Section 20 in U.P. Industries (Directorate of Handloom and Textiles) Service Rules, 1993
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, and.(b)his integrity is certified.Where, in accordance with the provisions of the Uttar Pradesh State Government Servants Confirmation Rules, 1991, confirmation is not necessary, the order under sub-rule (3) of Rule 5 of those rules declaring that the person concerned has successfully completed the probation shall be deemed to be order of confirmation.
