Section 21 in The U.P. Board of Revenue Office, Class IV Service Rules, 1973
21. Pay during probation.
(1)Notwithstanding any provisions in the Fundamental Rules to the contrary, a probationer shall draw during the period of probation increments as they may accrue, provided that his work is reported to be satisfactory:Provided further that if the period of probation is extended on account of failure to give satisfaction, such extended period shall not count for increment unless the appointing authority directs otherwise.(2)The pay during the period of probation of a person who is already holding a substantive post in Government service shall be fixed in accordance with the relevant rules referred to in rule 25 of these rules.
