Section 27 in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978
27. Pay during probation.
(1)Notwithstanding any provisions in the Fundamental Rules to the contrary, a person on probation if he is not already in permanent Government service, shall draw during the period of probation increments as they accrue on the condition that his work is 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.(2)The pay during probation of a person already in the permanent service of the Government shall be regulated by the relevant rules referred to in Rule 30.(A)Typist
