Section 4(2) in The U.P. State Government Servants Confirmation Rules, 1991
(2)Such confirmation shall be made -(i)against a post, whether permanent or temporary, on which any other person does not hold a lien;(ii)subject to the fulfilment of the conditions of confirmation laid down in the relevant service rules, or executive instructions issued by Government, as the case may be;(iii)formal order shall be necessary to be issued by the appointing authority with regard to confirmation.Explanation. - Notwithstanding the fact that a Government servant is confirmed anywhere else, if he is directly recruited on any post, or is promoted to a post, where direct recruitment is one of the sources of recruitment, he will have to be confirmed thereon.
