Section 23 in U.P. Judicial Officers' Service Rules, 1960
23. Confirmation.
(1)A probationer shall be confirmed in his post at the end of his period of probation or extended period of probation if the Commission reports that he is fit for confirmation and that his integrity is certified, and the Governor is satisfied that he is otherwise fit for confirmation.(2)All confirmations under this rule shall be notified in the Official Gazette.
