Section 6 in The U.P. Factories (Safety Officers) Rules, 1984
6. Probation.
- All appointments under these rules shall excepting those made against vacancies caused temporarily due to permanent incumbent proceeding on leave or for any other reason, be made on a permanent basis and selected candidates shall initially be placed on a probation for a period of one year which may in special cases and for reasons to be recorded in writing, be extended for a period not exceeding one year.
