Section 7 in The U.P. State Government Servants Confirmation Rules, 1991
7. Right to hold a lien.
- A Government Servant who is confirmed on a post under sub-rule (1) of Rule 4 or who has been promoted to a higher post and declared under sub-rule (3) of Rule 5 of these rules, as having completed the probation prescribed or who has been promoted on a regular basis, to a higher post where no probation is prescribed, as the case may be, shall be deemed to hold a lien on that post.
