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

State of Uttar Pradesh - Subsection

Section 22(2) in U.P. Judicial Officers' Service Rules, 1960

(2)If it appears at any time during or at the end of the period of probation or extended period of probation that an officer has not made sufficient use of his opportunities, or has otherwise failed to give satisfaction, he may be removed from Service without entitling him to any compensation.