Section 24(1) in The U.P. Prohibition (Excise) Gazetted Service Rules, 1982
(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 scales when he has completed one year of satisfactory service, has passed departmental examination and undergone training, where prescribed, and second increment after two years' service when he has completed the probation period and is also confirmed :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.
