Section 17 in The U.P. Teacher Education (Lecturers Cadre) Service Rules, 2010
17. Probation.
(1)A person on substantive appointment to a post in the service 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 up to which the extension is granted:Provided that, save in exceptional circumstances, the period of probation shall not be extended beyond one year and in no circumstance 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 that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, his services may be dispensed with.(4)A probationer whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation,
