Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Uttar Pradesh - Subsection Section 20(1) in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980 (1)A person on appointment to a post in the Service in or against a substantive vacancy shall be placed on probation for a period of two years.
