Section 22 in Uttaranchal Judicial Service Rules, 2005
22. Probation.
(1)All persons shall, on appointment to the service in substantive vacancies, be placed on probation. The period of probation shall, in each case, be two years.(2)The Court may in special cases extend the period of probation up to a specified date.(3)An order extending the period of probation shall specify whether or not such extension shall count for increment in the time scale.(4)If it appears to the Court any time during or at the end of the period of probation or extended period of probation, as the case may be, that the probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction/it may make recommendation to the Appointing Authority whereupon he shall be discharged from the Service by the Appointing Authority.(5)A person whose services are dispensed with under sub-rule (4) shall not be entitled to any compensation and shall also not be eligible for reappointment to the Service.
