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State of Uttar Pradesh - Section

Section 22 in The U.P. Food and Civil Supplies (Weights and Measures) Service Rules, 1981

22. 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)he has passed the prescribed departmental examination, if any,
(b)he has successfully undergone the prescribed training, if any,
(c)his work and conduct is reported to be satisfactory,
(d)his integrity is certified, and
(e)the appointing authority is satisfied that he is otherwise fit for confirmation.