Section 24 in The U.P. State Electricity Board Services of Engineers Regulations, 1970
24. Pay during Probation.
(1)A person appointed to the Service by direct recruitment, shall, during the first year of probation, draw the minimum pay of the post in the scale admissible to him under Regulation 22 and shall receive his first increment when he has completed one year of service and has also passed the departmental or other examination prescribed in Regulation 21, unless exempted therefrom. On confirmation, he shall receive the second increment :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.The provisions of this sub-regulation will, mutatis mutandis, apply to temporary employees also and a temporary Assistant Engineer will not get his second increment unless he passes Professional Examination, Part I.(2)If an increment is withheld from a person during the period of probation only on account of his failure to pass the examination prescribed in Regulation 21, it shall be allowed to him on passing the examination with effect from the first 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.(3)The pay during probation of officers recruited under clause (b) of sub-regulation (1) of Regulation 5 shall be regulated by the rules referred to in Regulation 27.
