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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1) in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951

(1)All appointments to the service in or against substantive vacancies shall be made on probation. The period of probation in each case shall be one year :Provided that the appointing authority may extend the period of probation in special cases up to a specified date.