Section 23(1) in The U.P. Directorate of Education Ministerial Service Rules, 1983
(1)Notwithstanding any provision 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 satisfactory service, and second increment after two years service when he has completed the probationary period and is also confirmed :Provided that if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increments unless the appointing authority directs otherwise.
