Section 17 in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978
17. Probation.
(1)Every person on appointment to the Service in or against a substantive vacancy shall be placed on probation for a period of two years.(2)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity on an equivalent or higher post to be taken into account for the purpose of computing the period of probation.(3)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases for a period ordinarily not exceeding one year, specifying the exact date up to which the extension is granted.(4)If it appears to the appointing authority at any time during or at the end of the period of probation or the extended period of probation, as the case may be, that a probationer has not made sufficient use .of his opportunities or has otherwise failed to give satisfaction in respect of his work or conduct, he may be reverted to his substantive post, if any, or if he does not hold a lien on any post, his services may be dispensed with.(5)A person whose services are dispensed with under sub-rule (4) shall not be entitled to any compensation.
