Section 5(1) in The Indian Police Service (Pay) Rules, 2007
(1)The initial pay of a direct recruit shall be fixed at the minimum of the Junior Scale:Provided that, if a direct recruit holds a lien, or would hold the lien had his lien not been suspended on a permanent post, under the rules applicable to him prior to his appointment to the Service, his initial pay shall be regulated in the following manner, namely:-(a)he shall, during the period of probation, draw the pay of the permanent post, if it is more than the minimum of the Junior Scale and on confirmation in the Service;(b)if he was holding a Class I post before appointment to the Service, his pay shall be fixed at the same stage as the pay in the Class I post if there be such a stage in the Junior Scale admissible to a member of the Service, or at the next lower stage, if there is no such stage in the Junior Scale admissible to a member of the Service and where the pay so fixed in the Service is less than his pay in the Class I post, he shall be allowed the difference as personal pay to be absorbed in future increments; and(c)if he was holding a post lower than a Class I post, his pay shall be fixed at the stage next above the pay notionally arrived at by increasing his pay in respect of the lower post by one increment at the stage at which such pay had accrued;(d)he shall however, cease to earn any increments in the Junior Scale, until, having regard to his length of service, he becomes entitled to a higher pay:Provided further that he shall draw the pay admissible under rule 9 if that is more than the pay referred to in the preceding proviso.
