Section 20 in The U.P. State Electricity Board Services of Engineers Regulations, 1970
20. Probation.
(1)Every candidate shall, on appointment to a post in the Service in or against a substantive vacancy, be placed on probation for a period of two years from the date of taking over charge of the appointment :Provided that the appointing authority may-(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;(b)allow to count towards the period of probation continuous service, if any, rendered in an officiating or temporary capacity in a post in the cadre of the Service or in the cadre of an equivalent service of engineers under the State Government.(2)If it appears at any time, during or at the end of the period of probation or extended period of probation, that an officer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be reverted to his substantive post if he has one under the Board, or his services may be dispensed with it he has none.(3)A candidate whose services are dispensed with under sub-regulation (2) shall not be entitled to any compensation.
