Section 11 in University of Udaipur Officers (Conditions of Service) Rules, 1976
11.
(i)An officer appointed to a post after the commencement of these rules shall remain on probation on such post for a period of one year provided that the appointing authority may extend, in any individual case, the period of probation by six months at a time but not exceeding one year in all. The mention of extending their terms of probation shall be intimated by the appointing authority to the officer concerned in writing one month before the date or expiry of the probation period. f(ii)Where the work of an officer who is appointed as a probationer in the University is not satisfactory during the period of extension or it has not been satisfactory during the entire period of probation, the appointing authority may : (a) in the case of a person appointed to higher post revert him to the post held by him immediately before such appointment, and (b) in the case of a person appointed by direct recruitment, terminate his service without notice.(iii)All officers appointed by the University shall enter into an agreement to serve the University in the Form prescribed in this behalf by the Committee.(iv)Every officer appointed to a permanent to a permanent post under the University shall, on satisfactorily completing the period of probation be eligible for confirmation on that post.(v)no officer shall be confirmed on any post unless :(a)such post is permanent and no one else holds a lien on that post, and(b)the service of the officer under the University is found satisfactory by the appointing authority.
