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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(1) in U.P. Judicial Officers' Service Rules, 1960

(1)Every candidate on appointment to the Service in or against a substantive vacancy shall be placed on probation for two years, provided that the Governor may extend the period of probation up to a specified date in individual cases.