Section 24(1) in The M.P. State University Service Rules, 1983
(1)Person on probation, if he is not already in the permanent service of a University, shall draw, during the period of probation the minimum pay of the post. On confirmation after the probation period, he will be entitled lo claim retrospectively the increments which but for his probation he would have received in the ordinary course :Provided that, if the period of probation is extended on account of failure to give satisfaction, the extended period shall not count for increment unless the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] directs otherwise.
