Section 21(2) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007
(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.
