Section 21(3) in The U.P. Cane Development Department Ministerial Service Rules, 1978
(3)The appointing authority may, for sufficient reasons to be recorded in writing, extend the period of probation in individual cases specifying the date up to which the extension is granted:Provided that, save for exceptional reasons, the period of probation shall not be extended for more than one year and in no circumstances, beyond two years.
