Section 4 in The U.P. State Government Servants Confirmation Rules, 1991
4. Confirmation where necessary.
(1)Confirmation of a Government servant shall be made only on the post on which he is substantively appointed (i) through direct recruitment or, (ii) by promotion, if direct recruitment is one of the sources of recruitment or, (iii) by promotion if the post belongs to a different Service.(2)Such confirmation shall be made -(i)against a post, whether permanent or temporary, on which any other person does not hold a lien;(ii)subject to the fulfilment of the conditions of confirmation laid down in the relevant service rules, or executive instructions issued by Government, as the case may be;(iii)formal order shall be necessary to be issued by the appointing authority with regard to confirmation.Explanation. - Notwithstanding the fact that a Government servant is confirmed anywhere else, if he is directly recruited on any post, or is promoted to a post, where direct recruitment is one of the sources of recruitment, he will have to be confirmed thereon.
