Section 24 in The U.P. Higher Judicial Service Rules, 1975
24. Confirmation.
- A probationer shall be confirmed in his appointment in the service at the end of the period of probation or at the end of the extended period of the probation if the court is satisfied that he is fit for confirmation and his integrity is unquestionable.Explanation.-Officers confirmed on the post of Civil and Sessions Judge (now designated as Additional District and Sessions Judge), or on the post of Additional District and Sessions Judge shall not be required to be confirmed on the post of District and Sessions Judge.]
