Section 17 in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Ministerial Staff And Group 'D' Employees) Rules, 1984
17. Confirmation. -
(1)The appointment of every clerk or Group 'D' employee, as the case may be, of a recognised school, not being an appointment under Rule 25 shall, in the first instance, be on probation of one year, which may be extended for further period not exceeding one year.(2)If the service of clerk or Group 'D' employee of a recognised school are not terminated before the expiry of the period or the extended period of probation, as the case may be, he shall be deemed to have been automatically confirmed on the expiry of such period.
