Section 21 in The U.P. Fisheries (Gazetted) Service Rules, 1993
21. Confirmation.
(1)Subject to the provision of sub-rule (2) a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation ,if-(a)his work and conduct are reported to be satisfactory;(b)his integrity is certified; and(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 those Rules declaring that the person concerned has successfully completed the probation shall be deemed to be the order of confirmation.
