Section 33 in The Rajasthan Municipal Service Rules, 1963
33. Increment during probation.
- A probationer shall draw increments in the scale of pay admissible to him during the period of probation as they accrue provided that if the period of probation is extended on account of failure to give satisfaction, or to afford an opportunity to him to pass departmental examination, any such extension shall not count for increment unless the authority otherwise directs.
