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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1) in The U.P. Educational Teaching (Subordinate Gazetted) Service Rules, 1993

(1)Subject to the provisions of sub-rule (2) a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation if-
(a)his work and conduct is reported to be satisfactory, and
(b)his integrity is certified.