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State of Uttar Pradesh - Section

Section 24 in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

24. Confirmation.

- A probationer shall be confirmed in his appointment on the expiry of the original or extended period of probation, as the case may be, if he has successfully completed prescribed training, if any, his work and conduct are reported satisfactory and his integrity is certified and he is considered fit for confirmation by the appointing authority.