Section 26 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
26. Pay and allowances during probation.
- Notwithstanding any provision in the Fundamental Rules to the contrary a person on probation, if he is not already in permanent Government service, shall draw during the period of probation, increments as they accrue on the condition that his work and conduct 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 regulated by the relevant Rules referred to in Rule 28(2).
