Section 22 in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979
22. Confirmation.
- A probationer shall be confirmed in his appointment on the expiry of the period of probation or extended period of probation, as die case may be, if-(a)in the case of a directly recruited candidate he has passed the Departmental Examination and has undergone the prescribed training successfully,(b)his integrity is certified, and(c)the Governor is satisfied that he is otherwise fit for confirmation.
