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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1) in U.P. Judicial Officers' Service Rules, 1960

(1)A probationer shall be confirmed in his post at the end of his period of probation or extended period of probation if the Commission reports that he is fit for confirmation and that his integrity is certified, and the Governor is satisfied that he is otherwise fit for confirmation.