Section 21 in The U.P. Cane Development Department Ministerial Service Rules, 1978
21. Probation.
(1)A person on appointment to a post in the service in or against a substantive vacancy shall be placed on probation for a period of two years.(2)The appointing authority may below continuous service rendered in an officiating or temporary capacity on an equivalent or higher post, included in the cadre of the service to be taken into account in computing the period of probation.(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.(4)If it appears at any time, during or at the end of the period of probation or extended period of probation, as the case may be, that a person has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be reverted and if he does not hold a lien on a substantive post his services may be dispensed with.(5)A person whose services are dispensed with under sub-rule (4) above shall not be entitled to any compensation.
