Section 18 in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
18. Probation.
- A period of probation may be prescribed for each appointee. The Appointing Authority shall have the right to extend probation, or terminate the employee for non-satisfactory performance at any time during the probationary' period or on the conclusion of that period The employee shall be confirmed on satisfactory completion of probation.
