Section 19(1) in The U.P. Food Inspectors (Medical, Health and Family Welfare Department) Service Rules, 1992
(1)Subject to the provisions of sub-rule (2) a probationer shall be confirmed in his appointment at the end of period of probation or the extended period of probation if-(a)his work and conduct are reported to be satisfactory;(b)his integrity is certified;(c)he has successfully completed three months training in food inspection and sampling work under a Food (Health) Authority or in an institution approved for the purposes by the Central Government; and(d)the appointing authority is satisfied that he is otherwise fit for confirmation.
