Section 22 in U.P. Judicial Officers' Service Rules, 1960
22. Probation.
(1)Every candidate on appointment to the Service in or against a substantive vacancy shall be placed on probation for two years, provided that the Governor may extend the period of probation up to a specified date in individual cases.(2)If it appears at any time during or at the end of the period of probation or extended period of probation that an officer has not made sufficient use of his opportunities, or has otherwise failed to give satisfaction, he may be removed from Service without entitling him to any compensation.(3)Continuous Service rendered in an officiating or temporary capacity in a post included in the cadre of the Service may be taken into account in computing the period of probation.
