Section 23 in Irrigation Department, Uttaranchal Service of Revenue Subordinate Cadre (Group 'B' and 'C') Rules, 2003
23. Pay during probation.
- Notwithstanding any provision in the 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 Service.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 Appointing Authority directs otherwise.
