Section 23(2) in Uttaranchal Service of Engineers (Irrigation Department) (Group 'B') Rules, 2003
(2)The pay during probation of a person who has already holding a post under the Government shall be regulated by the 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.
