Section 20 in The U.P. Government Central Textile Institute (Ministerial) Service Rules, 1994
20. Confirmation.
(1)Subject to the provisions of sub-rule (2) probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation, if (a) his work and conduct are reported to be satisfactory, and (b) his integrity is certified.(2)Where in accordance with the provisions of the Uttar Pradesh State Government Servants Confirmation Rules, 1991, confirmation is not necessary the orders under sub-rule (3) of Rule 5 of those rules declaring that the person concerned has successfully completed the probation, shall be deemed to be the order of confirmation.
