Section 19 in The U.P. Directorate of Education Internal Audit Organisation Service Rules, 1993
19. Confirmation.
(1)Subject to the provisions of sub-rule (2) a probationer shall be confirmed his appointment at the end of the period of probation or extended period of probation if,-(a)[ his work and conduct have been satisfactory, and [This portion is misprint in English version of Gazette, the same is re-produced as a translated portion from Hindi to English.](b)his integrity is certified],(2)Where, in accordance with the provisions of the Uttar Pradesh State Government Servants Confirmation Rules, 1991, confirmation is not necessary the order under sub-rule (3) of rule 5 of these rules declaring that the person concerned has successfully completed the probation shall be deemed to be the order of confirmation.
