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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(2) in The U.P. Subordinate Excise (Audit and Accounts) Service Rules, 1992

(2)The pay during probation of a person, who was already holding a post under the Government, shall be regulated by the relevant fundamental rules :For Latest Pay Scale, please see current G.O.Provided that, if the period of probation on account of failure to give satisfaction such extension shall not count for increment unless the appointing authority direct otherwise.