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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The U.P. Factories Welfare Officers Rules, 1955

(2)A Welfare Officer will earn his first increment on completion of his period of probation on the condition that his work has been found to be satisfactory. If the period of probation is extended on account of failure to give satisfaction, such extension shall not count for increment unless directed otherwise.