Section 26 in The U.P. Finance and Accounts Service Rules, 1992
26. Confirmation.
(1)Subject to the provisions 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)he has passed the prescribed departmental examination;(b)he has successfully undergone the prescribed training;(c)his work and conduct are reported to be satisfactory;(d)his integrity is certified, and(e)the appointing authority is satisfied that he is otherwise fit for confirmation.(2)Where in accordance with the provisions of Uttar Pradesh State Government Servant's Confirmation Rules, 1991, confirmation is not necessary, the order under sub-rule (3) of Rule 5 of these rules declaring that person concerned has successfully completed the probation shall be deemed to be the order of confirmation.
