Section 25 in The U.P. Cane Development Department Ministerial Service Rules, 1978
25. Pay during probation.
(1)Notwithstanding any provision in the Fundamental Rules to the contrary, a member of the service appointed by direct recruitment, will during the period of his probation be allowed his first increment in the time scale when he has completed one year of service and his second increment after to years' service when he has completed the probationary 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.(2)The pay during the period of probation of persons appointed to the service, who held a lien on any post under the State Government shall be regulated by the relevant rules referred to Rule 27.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.
