Section 20(2) in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980
(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 for exceptional reasons, the period of probation shall not be extended for more than one year and in no circumstances beyond the limit of two years.
