Section 21(1) in The U.P. Industries Department Class IV Service Rules, 1974
(1)Notwithstanding any provision in the Fundamental Rules to the contrary, a person on probation if he is not in permanent Government service, shall draw, during the period of probation, increments on the condition that his work is reported to be satisfactory :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 appointing authority directs otherwise.
