Section 10(3) in U.P. Prison Administration and Reforms Department Engineering (Gazetted) Service Rules, 2006
(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 he may be reverted to his substantive post, if any, and if he does not hold a lien on any post, his services may be dispensed with.
