Section 23 in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980
23. Probation.
(1)All persons appointed in or against substantive vacancies shall be placed on probation for a period of two years.(2)Continuous service rendered in an officiating or temporary capacity in a post included in the cadre or in any other equivalent or higher post may be taken into account in computing the period of' probation.(3)The Appointing Authority may, for sufficient reasons, extend the period of probation specifying the exact date up to which the extension is granted and also whether or not the extended period shall count for purpose of increment in the time scale of pay:Provided that, save in exceptional circumstances, the period of probation shall not be extended beyond one year and in no circumstances, beyond two years.(4)If it appears at any time during or at the end of the period of probation or extended period of probation that the probationer has not made sufficient use of his opportunities, or has otherwise failed to give satisfaction, 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.(5)A person whose services are terminated during or at the end of the period of probation or extended period of probation shall not be entitled to any compensation.
