Section 23(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(2)When a probationer or promotee is declared to have satisfactorily completed hisprobation or officiation, as the case may be, he shall draw, as from the datesuch order takes effect, the pay he would have drawn had he been allowed theincrements for the said period unless validity of the appointment of any person –(i)As probationer is questioned in any legal proceedings before a courtof law, the period of probation of such person shall continue untilthe final disposal of such proceedings;(ii)As a promotee on officiating basis is questioned in any legalproceedings, before a court of law, the period of officiation of suchpromote shall continue until the final disposal of such proceedings.
