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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980

(2)The appointing authority may, for reasons to be recorded extend the period of probation in individual cases specifying the date up to which the extension is granted:Provided that save for exceptional reasons period of probation shall not be extended for more than one year and in no circumstances beyond the list of two years.