Section 19 in The Uttarakhand Co-operative Service Rules, 2016
19. Probation.
(1)A person on appointment to the post in service in or against a substantive vacancy shall be placed on probation for a period of two yeras.(2)The Appointing Authority may, for reasons to be recorded in writing, extent the period of probation in individual cases specifying the 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)It appears to the Appointing Authority at any time during or at the end of the period of probation or extented period of probartion that a probationer has not madde sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be r everted to his substantive post, if any and if he does not hold a lien on any post, his sesrvices 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 an officiating or temporary capacity in a post included in the cadre or any other equivalent or higher post, to be taken into account for the purpose of computing the period of probation.
