Section 21(2) in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992
(2)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the exact date upto which the extension is granted :Provided that, save in exceptional circumstances, the period of probation shall not be extended beyond one year and in no circumstance beyond two years.
