Section 18 in The U.P. Higher Education (Group A) Service Rules, 1985
18. Probation. -
[(1) A person on substantive appointment to a post in the service shall be placed on probation for a period of two years.] [Substituted by Notification No. 836/70-5-2006-49-2004 Dated 20.3.2006 published in the U.P. Gazette Part I-Ka Dated 25.3.2006 (w.e.f. 25.3.2006).](2)The appointing authority may, for reasons to be recorded extend the period of probation, in individual cases specifying the date up to which the extension is granted :Provided that save in exceptional circumstances, the period of probation shall not be extended beyond one year and in no circumstance beyond two years.(3)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be reverted to his substantive post, if any, and if he does not hold a lien on any post, his services may be dispenses with.(4)A probationer who is reverted or whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation.(5)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity in a post included in the cadre or any other equivalent or higher post, to be taken into account for the purpose of computing the period of probation.[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 extended period or probation if :(a)his work and conduct is reported to be satisfactory;(b)his integrity is certified; and(c)the Appointing Authority is satisfied that he is otherwise fit for confirmation.(2)Where, in accordance with the provisions of the Uttar Pradesh State Government Servants Confirmation Rules, 1991, confirmation is not necessary, the order 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.] [Substituted by Notification No. 836/70-5-2006-49-2004 Dated 20.3.2006 published in the U.P. Gazette Part I-Ka Dated 25.3.2006 (w.e.f. 25.3.2006).][20. Seniority. - The sonority of persons substantively appointed in any category of posts in the service shall be determined in accordance with the Uttar Pradesh Government Servants Seniority Rules, 1991, as amended from time to time.] [Substituted by Notification No. 836/70-5-2006-49-2004 Dated 20.3.2006 published in the U.P. Gazette Part I-Ka Dated 25.3.2006 (w.e.f. 25.3.2006).]
