Section 29 in The U.P. Finance and Accounts Service Rules, 1992
29. Pay during probation.
(1)Notwithstanding any provisions in the Fundamental Rules to the contrary, a person on probation, if he is not already in permanent Government service, shall be allowed his first increment in the time scale when he has completed one year of satisfactory service, has passed departmental examination and undergone training, where prescribed and second increment after two years service when he has completed the probationary period and is also confirmed :Provided that if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increment unless appointing authority directs otherwise.(2)The pay during probation of a person who was 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.(3)The pay during probation of a person already in permanent Government service shall be regulated by the relevant rules, applicable to Government Servants, generally serving in connection with the affairs of the State.(4)If the increment of the officer is withheld during the probationary period only on account of failure to pass the departmental examination, it shall be allowed to him on passing the departmental examination on the first day of the month following that in which the examination is held and the period during which the increment is withheld shall count for increment in the time scale.
