Section 21(1) in The U.P. Educational (General Education Cadre) Service Rules, 1992
(1)Subject to the provisions 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)he has passed the prescribed Departmental Examination,(b)he has successfully undergone the prescribed departmental training,(c)his work and conduct are reported to be satisfactory,(d)his integrity is certified, and(e)the appointing authority is satisfied that he is otherwise fit for confirmation.
