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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Board of Revenue Office, Class IV Service Rules, 1973

(2)If it appears at any time during or at the end of the period of probation that a probationer has not made sufficient use of his opportunities or has otherwise failed to satisfy his superiors, his services may, if directly recruited be dispensed with without entitling him to any compensation or he may, if recruited by promotion, be reverted to the post from which he was promoted.