Section 24 in The Group 'D' Employees Service (U.P.) Rules, 1985
24. Probation.
(1)A person on appointment to a post in the establishment in a permanent vacancy shall be placed on probation for a period of one year :Provided that continuous service rendered in a officiating or temporary capacity in a post borne on the Establishment may be taken into account in computing the period of probation for that post:Provided further that the appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the date upto which the extension is granted :Provided also that the period of probation shall not be extended beyond one year.(2)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be reverted to a post, on which he holds a lien or if he does not hold a lien on any post, his services may be dispensed with without entitling him to any compensation in either case.
