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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. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983

(2)The appointing authority may, for reasons to be recorded extended 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 for more than six months and in no case for more than one year.