Section 9 in The Allahabad High Court Bench Secretaries (Conditions of Service) Rules, 2005
9. Probation.
(1)A candidate on initial appointment to a post shall be placed on probation for a period of one year.(2)The Appointing Authority may, for reasons to be recorded in writing, extend the period of probation :Provided that, in no case, the total period of probation including the extended period of probation shall exceed three years.(3)If a probationer fails to make sufficient use of opportunities during his probation or extended period of probation, the Appointing Authority may revert him to his substantive post.
