Section 24(2) in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980
(2)The pay during probation of person, who was already holding a post under the Government, shall be regulated by the relevant Fundamental Rules :Provided that, if the period of probation is extended on account of failure to give satisfaction, such extension shall not count for increment unless the appointing authority directs otherwise.
