Section 23(4) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980
(4)If it appears at any time during or at the end of the period of probation or extended period of probation that the 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 with.
