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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(1) in The U.P. Board of Revenue Office, Class IV Service Rules, 1973

(1)Every candidate on appointment to the service in or against substantive vacancy shall be placed on probation for a period of two years, provided that Sachiv may extend the period of probation in individual cases ordinarily up to a maximum period of two years.