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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(2) in The U.P. Technical Education Department Non-Gazetted Technical Service Rules, 1988

(2)The appointing authority may, for reasons to be recorded in writing, extend the period of probation in individual cases specifying the date upto which the extension is granted :Provided that, save in exceptional circumstances; the period of probation shall not be extended beyond one year and in no circumstances beyond two years.