Section 24 in The Madhya Pradesh State University Service Rules, 1983
24. Pay during probation.-
(1)Person on probation, if he is not already in the permanent service of a University, shall draw, during the period of probation the minimum pay of the post. On confirmation after the probation period, he will be entitled lo claim retrospectively the increments which but for his probation he would have received in the ordinary course :Provided that, if the period of probation is extended on account of failure to give satisfaction, the extended period shall not count for increment unless the [State Government] directs otherwise.(2)The pay during the period of probation of a person who is already holding a substantive post in the service of a University before recruitment to the State University Service, shall be regulated in accordance with the relevant rule relating to the pay of the employee of the University.
