Section 64 in Orissa State Financial Corporation (Staff) Regulations, 1975
64. Increments.
(1)In an incremental scale, the increment shall accrue on the completion of each specified period of service on each stage of that scale, whether such service be probationary, officiating or substantive.Acting service in a higher grade will count for increments in an employee's substantive grade as well as in the higher grade in which he/she is acting and if these are an intermediate grade between the two in which he/she would have officiated and he/she not been appointed to officiate in the higher grade also in the intermediate grade, but the period during which an employee is on leave without pay will not count for increment. Provided that whenever any employee goes on extraordinary leave on account of illness or for any reason beyond his control he/she should not be allowed to count that period for increment unless so authorised by the Board/Managing Director for officers others respectively for reasons to be recorded in writing. Sanction to draw increments will be given by the Managing Director in the case of officer and by the Secretary in the case of other employees.(2)No increment may be withheld except as a disciplinary measure under Regulation 44 and each other withholding an increment shall state the period for which it is withheld and whether the withholding shall have the effect postponing further increments.
