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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in The U.P. Employees' State Insurance Labour Medical Service Auditors Service Rules, 1997

(1)Subject to the provisions of sub-rule (2) a probationer shall be confirmed in his appointment at the end of the period of probation or the extend period of probation if-
(a)his work and conduct are reported to be satisfactory, and
(b)his integrity is certified; and