Section 18 in The U.P. Directorate of Education Internal Audit Organisation Service Rules, 1993
18. Probation.
(1)A person on substantive appointment to a post in or against a permanent vacancy shall be placed on probation for a period of two years.(2)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the date upto which the extension is granted :Provided that the period of probation shall not be extended beyond one year and in no circumstances beyond two years.(3)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation to a probationer has not made sufficient use, his opportunities or has otherwise failed to be satisfaction, he may be reverted to his substantive post, if any, and if he does not hold any post, his services may be dispensed with.(4)A probationer will who is reverted or whose services are dispensed with under sub-rule (3) will not be entitled to any compensation.(5)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity in a post included in the cadre or any other equivalent or higher post, to be taken into account for the purpose of computing the period of probation.
