Section 18 in The U.P. Board of Revenue Office, Class IV Service Rules, 1973
18. Probation.
(1)Every candidate on appointment to the service in or against substantive vacancy shall be placed on probation for a period of two years, provided that Sachiv may extend the period of probation in individual cases ordinarily up to a maximum period of two years.(2)If it appears at any time during or at the end of the period of probation that a probationer has not made sufficient use of his opportunities or has otherwise failed to satisfy his superiors, his services may, if directly recruited be dispensed with without entitling him to any compensation or he may, if recruited by promotion, be reverted to the post from which he was promoted.(3)Continuous service rendered in an officiating or temporary capacity in a post included in the cadre of the service may be taken into account in computing the period of probation.
