Section 17 in The U.P. Co-operative Societies Employees Service Regulations, 1975
17. Probation.
- (i) All persons on appointment against regular vacancies shall be placed on probation for a period of one year:Provided that the appointing authority may, in individual cases extend the period of probation in writing by such further period not exceeding one year, as it may deem fit.Explanation. - No post shall be deemed as regular unless it has been in existence continuously for the last five years.(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.](iii)A person discharged from service during or at the end of the period of probation or the extended period of probation under clause (ii) shall not be given any compensation unless, under mandatory provisions of any law applicable to his case, he is entitled to the same].
