Section 21 in The U.P. Prohibition (Excise) Gazetted Service Rules, 1982
21. Confirmation.
- A probationer shall be confirmed in his appointment at the end of the period of probation, or the extended period of probation, if-(i)he has passed the prescribed departmental examination,(ii)he has successfully undergone the departmental training, if any,(iii)his work and conduct is reported to be satisfactory, and(iv)his integrity is certified, and the appointing authority is satisfied that he is otherwise fit for confirmation.
