Section 20(1) in The U.P. State Electricity Board Services of Engineers Regulations, 1970
(1)Every candidate shall, on appointment to a post in the Service in or against a substantive vacancy, be placed on probation for a period of two years from the date of taking over charge of the appointment :Provided that the appointing authority may-(a)for sufficient reasons extend the period of probation in individual cases by a further period not exceeding two years. Any such extension shall specify the exact date up to which the extension is granted but continuance in service beyond the date upto which the period of probation is extended would not, in the absence of a specific order to that effect, amount to confirmation;(b)allow to count towards the period of probation continuous service, if any, rendered in an officiating or temporary capacity in a post in the cadre of the Service or in the cadre of an equivalent service of engineers under the State Government.
