Section 24 in The U.P. Judicial Service Rules, 2001
24. Probation.
(1)All persons shall, on appointment to the serving in the substantive vacancies, be placed on probation. The period of probation shall, in each case, be two years.(2)The Court may, in special cases, extend the period of probation upto a specified date.(3)An order extending period of probation shall specify whether or not such extension shall count for increment in the time-scale.(4)If, it appears, to the Court at any time during or at the end of period of probation or extended period of probation, as the case may be, that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, it may make recommendation to the appointing authority whereupon the probationers shall be discharged from the service by the appointing authority.(5)[ A person, whose services are dispensed with under sub-rule (4) shall not be entitled to any compensation.] [Substituted by Notification No. 10/2015/1471/2/4-2015-36(1)/85, dated 4.9.2015 (w.e.f 4.8.2001).]
