Section 23(1) in Uttaranchal Judicial Service Rules, 2005
(1)The probationer may be confirmed in his appointment at the end of the period of probation or the extended period of probation by the Court. The Court while confirming shall take into consideration the following matters :(a)The probationer has satisfactorily undergone the prescribed training;(b)His work and conduct;(c)His integrity is certified; and(d)The Court is satisfied that he is otherwise fit for confirmation.
