Section 28 in U.P. Zila Panchayats Service Rules, 1970
28. Probation.
(1)All persons appointed to posts under the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] in a substantive vacancy shall be placed on probation for a period of one year :Provided that this sub-rule shall not apply to persons :(i)who were permanent servants of the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] referred to in sub-section (1) of Section 46 of the Act upon their appointment under sub-section (2) of that section;(ii)who are appointed against substantive vacancies for the short periods pending completion of formalities for filling the vacancy on permanent basis ;Provided further that the appointing authority may in special cases extend the probation for a total period not exceeding one year.(2)The whole or a part of continuous temporary or officiating service rendered on the same post or on an equivalent or higher post in the District Board, the Antarim Zila Parishad or the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] or in a [Kshettra Panchayats] [Substituted by U. P. Act No. 9 of 1994.], may be counted towards the period of probation.(3)If it appears at any time during or at the end of the period of probation or the extended period of probation as the case may be that a person appointed on probation has not made sufficient use of his opportunities or if he has otherwise failed to give satisfaction he may be discharged from service or be reverted to his substantive post, if he holds any.(4)A person discharged from service or reverted under sub-rule (3) shall not be entitled to any compensation.
