Section 23(1) in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983
(1)Notwithstanding any provisions in the Fundamental Rules to the contrary, a person on probation, if he is not already in a permanent Government service, shall be allowed his first increment in the time scales when he has completed one year satisfactory service, and has completed the probationary period and is also confirmed :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.
