Section 21 in The U.P. Educational (General Education Cadre) Service Rules, 1992
21. Confirmation.
(1)Subject to the provisions sub-rule (2), a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation, if-(a)he has passed the prescribed Departmental Examination,(b)he has successfully undergone the prescribed departmental training,(c)his work and conduct are reported to be satisfactory,(d)his integrity is certified, and(e)the appointing authority is satisfied that he is otherwise fit for confirmation.(2)Where in accordance with the provisions of the Uttar Pradesh State Government Servant Confirmation Rules, 1991, confirmation is not necessary the order under sub-rule (3) of Rule 5 of those rules declaring that the person concerned has successfully completed the probation shall be deemed to be the order of confirmation.
