Section 22(2) in The U.P. Technical Education (Non-Technical-Non-Gazetted) Service Rules, 1992
(2)The pay during probation of person who was already holding a post under the Government, shall be regulated by' the relevant Fundamental Rules :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 :
