Section 22 in The U.P. Employees' State Insurance Labour Medical Service Auditors Service Rules, 1997
22. Pay during probation.
(1)Notwithstanding any provision in the Fundamental Rules to the contrary, a person on probation, if he is not already in permanent Government service shall be allowed his first increment in the time scale when he has completed one year of satisfactory service and second increment after two years service when he has completed the probationary period and is also confirmed.(2)The pay during probation of a person who was already holding a post under the Government shall be regulated by the relevant fundamental rules.(3)The pay during probation of a person already in permanent Government service shall be regulated by the relevant rules, applicable generally to Government servant serving in connection with the affairs of the State.
