Section 21(1) in The U.P. Board of Revenue Office, Class IV Service Rules, 1973
(1)Notwithstanding any provisions in the Fundamental Rules to the contrary, a probationer shall draw during the period of probation increments as they may 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 extended period shall not count for increment unless the appointing authority directs otherwise.
