Section 10 in The U.P. Educational Teaching (Subordinate Gazetted) Service Rules, 1993
10. Probation.
(1)A person on substantive appointment to a post in the service shall be placed on probation for a period of two years.(2)The appointing authority may for reasons to be recorded extend the period of probation in individual case specifying the date upto which the extension is granted :Provided that save in exceptional circumstances the period of probation shall not be extended beyond one year and in no circumstances beyond two years.(3)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation that a probationer has not made sufficient use of his opportunities or his work and conduct is not satisfactory he may be-reverted to his substantive post.(4)A probationer who is reverted under sub-rule (3) shall not be entitled to any compensation.(5)The appointing authority may allow continuous service rendered in an officiating or temporary capacity in a post included in the cadre or any other equivalent or higher post to be taken into account for the purpose of computing the period of probation.
