Section 19 in The U.P. Electro-Medical Maintenance Cell Engineering Service Rules, 1983
19. Probation.
(1)A person on appointment to a post in the service in or against a permanent vacancy shall be placed on probation for a period of two years.(2)The appointing authority may for reasons to be recorded, extend the period of probation in individual cases specifying the date upto which the extension if granted :Provided that save in exceptional circumstances the period of probation shall not be extended beyond one year and in no circumstances beyond two years.(3)If it appears to the appointing authority at any time during or at the end of the period of probation, or extended period of probation, that a probationer has not made sufficient use of his opportunities, or has otherwise failed to give satisfaction, he may be reverted to his substantive post, if any, and, if he does not hold a lien on any post, his services may be dispensed with.(4)A probationer who is reverted or whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation.(5)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity in a post included in the cadre or any other equivalent or higher post, to be taken into account for the purpose of computing the period of probation.
