Section 20 in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007
20. Probation.
(1)A person on substantive appointment to a post other than the post of Administrative Officer in the Service shall be placed on probation for a period of two years and a person on substantive appointment to the post of Administrative Officer shall be placed on probation for a period of one year.(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 in respect of the posts other than the post of Administrative Officer shall not be extended beyond one year and in no circumstance beyond two years and period of probation in respect of the post of Administrative Officer shall not be extended beyond six months and in circumstance beyond one year.(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 his substantive post, if any, and if he does not hold a lien on any post, his services may be dispensed with.(4)A probationer who is reverted or whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation.(5)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity a post included in the cadre or any other equivalent or higher post, to be taken into account for the purpose of computing the period of probation.
