Section 20(1) in U.P. Information and Public Relations Department Non-Technical (Nongazetted) Service Rules, 1998
(1)Subject to the provisions of sub-rule (2), 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.
