Section 19 in The U.P. Employees' State Insurance Labour Medical Service Auditors Service Rules, 1997
19. 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 extend period of probation if-(a)his work and conduct are reported to be satisfactory, and(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.
