Section 22 in The U.P. State Universities (Centralised) Service Rules, 1975
22. Probation
. - (1) A person on appointment to the Centralised Service in or against a substantive vacancy, shall be placed on probation for a period of two years :Provided that continuous service rendered in an officiating or temporary capacity in a post included in the cadre of the Centralised Service may be allowed, in whole or in part, to be counted by the State Government towards the period of probation :Provided further that the Government may, for sufficient reasons to be recorded in writing, extend the period of probation in individual cases for a further period not exceeding two years. Any such order of extension shall specify the exact period for which the probationary period is extended.(2)If during or at the end of the period of probation or extended period of probation, it is found that the person concerned has not made sufficient use of his opportunities or has otherwise failed to come up to the standard expected of him, he may be reverted to his substantive post, if any, or if he does not hold a lien on any post his services may be dispensed with without entitling him to any compensation.
