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State of Uttar Pradesh - Section

Section 21 in The U.P. Ground Water (Engineers and Scientists) Service Rules, 1999

21. Confirmation.

(1)Subject to the provision of sub-rule (2) a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation if,-
(a)his work and conduct are reported to be satisfactory, and
(b)his integrity is certified.
(2)Where, in accordance with the provisions the Uttar Pradesh Government Servants Confirmation Rules, 1991, confirmation not necessary the order under sub-rule (6) 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.