Section 18 in U.P. Inspectorate of Government Offices Drivers Service Rules, 1992
18. Confirmation.
(1)Subject to the provisions of sub-rule (2) a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation, if-(a)his work and conduct are reported to be satisfactory;(b)his integrity is certified; and(c)the appointing authority is satisfied that he is otherwise fit for J confirmation.(2)Where, in accordance with the provisions of the Uttar Pradesh State Government Servants Confirmation Rules, 1991, confirmation is not necessary, the order under sub-rule (3) or Rule 5 or those rules declaring that the person concerned has successfully completed the probation, shall be deemed to be the order of confirmation.
