Section 20 in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951
20. Pay during probation.
(1)A person on probation, if he is not already in the service of the State, shall draw during the period of probation the minimum of the scales of pay admissible to him under Rule 19, provided that a Deputy Ranger recruited under Rule 5 (b) (2) shall draw pay at the rate of Rs. 85 per mensem in the time-scale, during the first year and increments as they accrue, but if the period of probation is extended for failure to give satisfaction the extended period shall not count for increment unless the appointing authority directs otherwise.(2)The pay during the period of probation of a member already in Government service will be regulated by the relevant rules referred to in Rule 21.
