Section 19(4) in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978
(4)If it appears at any time during or at the end of the period of probation that a probationer 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 a lien on any such post and, if he does not have a lien on any such post his services may be dispensed with.
