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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in The U.P. Information Service Rules, 1982

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