Section 19(1) in The U.P. Technical Education (Non-Technical-Non-Gazetted) Service Rules, 1992
(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,(b)his integrity is certified,(c)he has successfully undergone the training, if any prescribed, and(d)the appointing authority is satisfied that he is otherwise fit for confirmation.
