22. Probation and extension of the period of probation etc.
- All candidates on appointment to posts in any of the cadres shall be placed on probation for a period of one year :Provided that permanent or continuous temporary or officiating service rendered in a post included in any cadre or in an equivalent or higher post may be counted by the State Government, in whole or in part, towards the period of probation :Provided further that on the recommendations of the Mukhya Adhikari, which shall be sent to the State Government through the Adhyaksha of the [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] in which he is serving, the State Government may in the case of any candidate extend the period of probation. The orders sanctioning any such extension of the period of probation shall specify the exact date up to which extension has been made and whether or not the extended period will count for purposes of increment of pay in the time-scale.
