Section 12 in The U.P. Factories Welfare Officers Rules, 1955
12. Confirmation.
- A probationer shall be confirmed in his appointment at the end of his period of probation, or at the end of the extended period of probation-(a)if the occupier is satisfied that he is fit for confirmation; or(b)if the Labour Commissioner refuses to concur in the proposal of the employer to dispense with the services of the Welfare Officer, or revert him to his original post, as the case may be, under Rule [10] [Substituted by Notification No. 2228 (SM)/XXXVI-A-1228 (SM), 57, dated February 13, 1964 and re-substituted by Notification 1446 (V)/XXXVI-5-2080 (TD)-70 dated April 24, 1975, published in the U.P. Gazette Extraordinary, dated June 24, 1975, pp. 5-7.].
