Section 23(1) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(1)A probationer or promotee may draw the increments that fall due during theperiod of probation or officiation. He shall not, however, draw any incrementafter the expiry of the period of probation or officiation unless and until he isdeclared to have satisfactorily completed his probation or officiation, as thecase may be.
