Section 23 in The U.P. Basic Education (Teachers) Service Rules, 1981
23. Probation.
(1)All persons on appointment in a substantive vacancy shall be placed on probation for a period of one year.(2)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity on a post included in the cadre of the service or on any other higher post under the Board to be taken into account for the purpose of computing the period of probation.(3)The appointing authority may for reasons to be recorded, extend the period of probation in individual cases specifying the exact date up to which the extension is granted. Such extension shall not ordinarily exceed two years.(4)If it appears to the appointing authority at any time during or at the end of the period of probation, as the case may be, 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, or if he does not hold a lien on any post, his services may be dispensed with.(5)A person who is reverted or whose services are dispensed with under sub-rule (4) shall not be entitled to any compensation.
