Section 24 in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007
24. Pay during probation.
(1)Notwithstanding any provision in the Fundamental Rules to the contrary, a person on probation, if he is not already in permanent Government Service, shall be allowed his first increment in the same scale when he has completed one year of satisfactory service, has passed departmental examination and undergone joining, where prescribed, and second increment after two years service when he has completed the probationary period and is also confirmed.(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.(3)The pay during probation of a person already in permanent Government service shall be regulated by the relevant rules, applicable generally to Government servants serving in connection with the affairs of the State.
