Section 19 in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978
19. Probation.
(1)All persons on appointment to a post included in the cadre of the service in or against a substantive vacancy shall be placed on probation for a period of two years.(2)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the exact date up to which extension is granted.(3)The State Prohibition Officer may allow continuous service rendered in an officiating or temporary capacity in a post included in the cadre of the service to be taken into account in computing the period of probation.(4)If it appears at any time during or at the end of the 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 he has a lien on any such post and, if he does not have a lien on any such post his services may be dispensed with.(5)A probationer whose services are dispensed with or who is reverted under sub-rule (4) shall not be entitled to any compensation.
