Section 19 in The U.P. Food and Civil Supplies (Marketing Branch) Group 'D' (Kamdar) Service Rules, 1993
19. Probation.
(1)A person on substantive appointments to a post in the Service shall be placed on probation for a period of one year :Provided that 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 further that the period of probation shall not be extended beyond one year.(2)If it appears to the appointing authority at any time during or at the end of the 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 dispensed without entitling him to any compensation in either case.
