Section 17(ii) in The U.P. Co-operative Societies Employees Service Regulations, 1975
(ii)[ If, at any time during or at the end of the period of probation or the extended period of probation, it appears to be appointing authority that a person placed on probation, has not made sufficient use of the opportunity offered to him, or has otherwise failed to give satisfaction, he may, be discharged from service, or reverted to the post held by him substantively, if any immediately before such appointment. [Substituted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.]
