Section 37 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
37. the Governor of U.P.
Pay during probation(1) Notwithstanding any provisions in the Fundamental Rules to thecontrary, a person on probation if he is not already in permanent Government service, shall drawduring the period of probation increments as they accrue on the condition that his work andconduct are reported to be satisfactory: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 Chief Justice directs otherwise.(2)The pay during probation of a person already in permanent Government service shall be
