Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Uttarakhand - Subsection Section 32(1) in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 (1)A person on initial appointment to a post in the establishment in substantive capacity shall be placed on probation for a period of one year.
