Section 21(3) in The U.P. Fire (Gazetted Officer) Services Rules, 1984
(3)If it appears to the appointing authority at any time during or at the end of period of probation or extended period of probation that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be reverted to his substantive post, if any, and if he does not hold a lien on any post his service may be dispensed with.
