Section 11 in University of Udaipur Teachers (Conditions of Service) Rules, 1976
11.
(i)A teacher appointed to a post after the commencement of these rules shall remain on probation on such post for a period of one year provided that the appointing authority may extend, in any individual case, the period of probation by six months at a time not exceeding one year in all. The intention of extending the terms of probation shall be intimated by the appointing authority to the teacher concerned in writing before one month of the date of expiry of the probation period.(ii)Where the work of a teacher who is appointed on probation, in the University is not satisfactory during the period of extension or it has not been satisfactory during the entire period of probation, the appointing authority may (a) in the case of a person appointed to higher post revert him to the post held by him immediately before such appointment, and (b) in the case of a person appointed by direct recruitment, terminate his service without notice.(iii)All teachers appointed by the University shall enter into an agreement to serve the University in the form prescribed in this behalf by the Committee.(iv)Every teacher appointed to a permanent post under the University shall, on satisfactorily completing his period of probation be eligible for confirmation in that post.(v)No teacher shall be confirmed on any post unless:(a)such post is permanent and no one else holds a lien on that post; and(b)the service of the teacher under the University is found satisfactory by the appointing authority.
