Section 20(1) in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951
(1)A person on probation, if he is not already in the service of the State, shall draw during the period of probation the minimum of the scales of pay admissible to him under Rule 19, provided that a Deputy Ranger recruited under Rule 5 (b) (2) shall draw pay at the rate of Rs. 85 per mensem in the time-scale, during the first year and increments as they accrue, but if the period of probation is extended for failure to give satisfaction the extended period shall not count for increment unless the appointing authority directs otherwise.
