Section 19 in Uttaranchal Service of Junior Engineers (Group 'C') Minor-Irrigation (Irrigation Department) Rules, 2003
19. Probation.
(1)A person substantively appointed to a post in the Service shall be placed on probation for a period of two years.(2)The Appointing Authority may, for reasons to be recorded, extend the period of probation, in individual cases, specifying the date up to which the extension is granted :Provided that, save in exceptional circumstances, the period of probation shall not be extended beyond one year and on no circumstances beyond two years.(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 or has otherwise failed to satisfy, he may be reverted to substantive post, if any, and if is not holding a lien on any post, his services may be dispensed with.(4)A probationer, who is reverted to substantive post or whose services are dispensed with under sub-rule (3), shall not be entitled to any compensation.
