Section 22 in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978
22. Scales of pay.
(1)The scales of pay admissible to persons appointed to the various categories of posts included in the cadre of the service, whether in a substantive, officiating or temporary capacity, shall be such as may be determined by the Governor from time to time.(2)The scales of pay* applicable to the various categories of posts included in the cadre of the service at the commencement of these rules, shall, until orders varying the same have been passed under sub-rule (1) be as given in Appendix 'A'.
