Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 26 in The U.P. Basic Education (Teachers) Service Rules, 1981

26. Pay during probation.

- A person on probation shall draw during the period of probation increments on the condition that his work and conduct are reported to be satisfactory :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.