Section 22(4) in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978
(4)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, as the case may be, that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction by his performance on the post, he may be reverted to his substantive post, if any, or if he does not hold a lien on any post, his services may be dispensed with.
