Section 10 in The U.P. Factories Welfare Officers Rules, 1955
10. [ Probation. [Substituted by Notification No. 2228 (SM)/XXXVI-A-1228 (SM), 57, dated February 13, 1964, published in the U.P. Gazette, Part 1-A, dated February 22, 1964.]
(1)All appointments shall be made on permanent basis, but candidates will initially be placed on one year's probation, which may, in special cases and for reasons to be recorded in writing, be extended for a period not exceeding one year.(2)A Welfare Officer will earn his first increment on completion of his period of probation on the condition that his work has been found to be satisfactory. If the period of probation is extended on account of failure to give satisfaction, such extension shall not count for increment unless directed otherwise.(3)If it appears at any time during or at the end of the period of probation or the extended period of probation that a Welfare Officer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, the occupier may dispense with his services after giving one month's notice or one month's pay in lieu thereof or in case he previously held a post under the factory, revert him to that post:Provided, firstly, that the services of a Welfare Officer shall not be dispensed with, nor shall he be reverted as aforesaid, without the written concurrence of the Labour Commissioner, who shall also record his reasons therefor:Provided, secondly, that the period of probation shall not be extended without the written concurrence of the Labour Commissioner, who shall also record his reasons therefor. The order sanctioning extension of probation shall specify the exact date up to which extension is granted.]
