Section 21(4) in The U.P. Cane Development Department Ministerial Service Rules, 1978
(4)If it appears 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 person has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be reverted and if he does not hold a lien on a substantive post his services may be dispensed with.
