Section 19 in U.P. Information and Public Relations Department Non-Technical (Nongazetted) Service Rules, 1998
19. Probation.
(1)A person on substantive appointment to a post in the Service shall be placed on probation for a period of two years.(2)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the exact date up to which the extension is granted :Provided that save in exceptional circumstances, the period of probation shall not be extended beyond one year and in no circumstances beyond two years.(3)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation, that a probationer has not made sufficient use of his opportunities he may be reverted to his substantive post if any, and if he does not hold a lien on any post, his services may, be dispensed with.(4)A probationer who is reverted or whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation.(5)The appointing authority may allow continuous service rendered in a post included in the cadre or any other equivalent or higher post, to be taken into account for the purposes of computing the period of probation.
