Section 20 in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000
20. 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 successfully undergone the prescribed training, if any,(b)his integrity is certified; and(c)the appointing authority is satisfied that he is otherwise fit for confirmation.
