Section 28(3) in U.P. Zila Panchayats Service Rules, 1970
(3)If it appears at any time during or at the end of the period of probation or the extended period of probation as the case may be that a person appointed on probation has not made sufficient use of his opportunities or if he has otherwise failed to give satisfaction he may be discharged from service or be reverted to his substantive post, if he holds any.
