Section 25 in U.P. Judicial Officers' Service Rules, 1960
25. Pay during probation.
- Notwithstanding any provisions in the Fundamental Rules to the contrary, a member of the Service shall draw during the period of probation increments as they accrue provided that his work is reported to be satisfactory.Provided further that if the period of probation is extended on account of failure to give satisfaction, such extension shall not count for increment unless the Governor directs otherwise.
