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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1)(a) in The U.P. State Electricity Board Services of Engineers Regulations, 1970

(a)for sufficient reasons extend the period of probation in individual cases by a further period not exceeding two years. Any such extension shall specify the exact date up to which the extension is granted but continuance in service beyond the date upto which the period of probation is extended would not, in the absence of a specific order to that effect, amount to confirmation;