Section 18 in Indian Administrative Service (Departmental Examination) Rules, 1962
18. Regulation of increments.
- Subject to such general or specific order that the State Government may issue in this behalf, an officer of the Indian Administrative Service will not be entitled to draw increments from a date two years subsequent to the date of his joining the State, or the date of the fourth Departmental Examination was held subsequent to the date of his joining the State, whichever be later, unless he has completely passed the Departmental Examination prescribed in rule 10 by the higher standard and submitted the case records required under rule 13.
