Section 18 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
18. Confirmations.
- A probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation if -(a)he has passed the prescribed departmental examination, if any.(b)he has successfully undergone the prescribed training, if any.(c)his work and conduct is reported to be satisfactory.(d)his integrity is certified, and(e)the appointing authority - is satisfied that he is otherwise fit for confirmation.[Omit (a) and/or (b) if in applicable]
