Section 19(3) in The U.P. Directorate of Geology and Mining Ministerial Service Rules, 1978
(3)If it appears to the appointing authority at any time during or at the end of the period of probation that a probationer has otherwise failed to give satisfaction he may be reverted to substantive post, if any, and if he does not hold a lien on any post, his services any be dispensed with.
