Section 13 in U.P. Excise Superintendent Service Rules, 1973
13. Probation.
(1)All persons in the Service, for original vacancy, shall be placed on probation for a period of two years.(2)The appointing authority may allow continuous service rendered in an officiating or temporary capacity in a post included in the cadre or any other equivalent or higher post, to be taken into account for the purpose of computing the period of probation.(3)The appointing authority may, for the reasons to be recorded, extend the period of probation in individual cases, specifying the date upto which the extension is granted. Such extended period shall not be for more than one year.(4)If it appears to the appointing authority at any time during or at the end of the period of probation that a probationer has not made sufficient use of his opportunities or his work and conduct is unsatisfactory, he may be reverted back to his substantive post, if any, and if he does not hold a lien on any post his services may be dispensed with.
