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State of Uttar Pradesh - Section

Section 25 in The Group 'D' Employees Service (U.P.) Rules, 1985

25. Confirmation.

- A probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation, as the case may be, if his work and conduct have been found to be satisfactory, the appointing authority considers him fit for confirmation and his integrity is certified.