Section 18 in The U.P. Co-operative Societies Employees Service Regulations, 1975
18. Confirmation.
- (i) Confirmation of an employee shall, on the satisfactory, conclusion of the probationary period be made by the appointing authority, if the post is regular one in terms of the preceding regulation.(ii)Where a person holding a post not being a regular one has not been treated as on probation in terms of Regulation No. 17 (i), the question of confirmation shall not arise.Explanation. - If doubt arises whether a particular post in a particular co-operative society is regular or not and the matter is not sub-judice, it shall be referred to the Board, whose decision shall be final.(iii)Where the number of posts on which confirmation has to be made are less than the persons eligible for the same, confirmation shall be made on the basis of seniority subject to rejection of the unfit.
