Section 21 in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980
21. Confirmation.
- A probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation if-(a)his work and conduct are reported to be satisfactory,(b)his integrity is certified, and(c)the appointing authority is satisfied that he is otherwise fit for confirmation.
