Section 23(1) in The Uttarakhand Co-operative Service Rules, 2016
(1)Notwithstanding any provisions in the Fundamental Rules to the contrary, a person on probation, if he is not already in permanent Government service, shall be allowed his first increment in the time scale when he has completed one year of satisfactory servicve and second increment after two years' service when he/she has completed the period of probation, has passed the prescribed departmental examination and is also confirmed:Provided that, if the period of probation is extented on account of failure to give satisfaction such extension shall not count for increment unless the appointing authority directs, otherwise.
