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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1) in The U.P. Government Central Textile Institute (Ministerial) Service Rules, 1994

(1)Subject to the provisions of sub-rule (2) probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation, if (a) his work and conduct are reported to be satisfactory, and (b) his integrity is certified.