Section 22 in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978
22. Probation.
(1)All persons on appointment to the service in or against substantive vacancies shall be placed on probation for a period of two years.(2)The appointing authority may allow continuous service rendered in an officiating or temporary capacity in a post included in the cadre of the Service or in an equivalent or higher post to be taken into account for the purpose of computing the period of probation.(3)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases, specifying the date up to which the extension is granted:Provided that save for exceptional reasons the period of probation shall not be extended for more than one year and in not circumstances, beyond the limit of two years.(4)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation, as the case may be, that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction by his performance on the post, 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.(5)A probationer whose services are dispensed with during or at the end of the period of probation or extended period of probation shall not be entitled to any compensations.
