Section 20 in U.P. Information and Public Relations Department Non-Technical (Nongazetted) Service Rules, 1998
20. Confirmation.
(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 extended period of probation if :(a)his work and conduct are reported to be satisfactory, and(b)his integrity is certified.(2)Where, in accordance with the provisions of the Uttar Pradesh State Government Servant Confirmation Rules, 1991, confirmation is not necessary, the order under sub-rule (3) of Rule 5 of those rules declaring that the person concerned has successfully completed the probation shall be deemed to be the order of confirmation.
