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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2) in The U.P. Information and Public Relations Department (Headquarter) Group 'D' Service Rules, 1994

(2)The pay during probation of person who was already holding a post under the Government, shall be regulated by relevant Fundamental Rules :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.