Section 4 in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
4.
A person on probation, if he is not already in the service of the Government, shall draw during the period of probation the minimum of the scale of pay of the post to which he is appointed. On completion of one year of service without break during the period of probation, he shall be entitled to get the first increment:Provided that, in exceptional cases, the appointing authority may allow increments in the scale even during the extended period of probation.
