Section 5 in The Indian Police Service (Pay) Rules, 2007
5. Fixation of initial pay.
(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.(2)The pay of a member of the Service in the Junior Scale shall, on appointment to a post in the Senior Time Scale, be fixed at the stage next above the pay notionally arrived at by increasing his pay in lower scale by one increment at the stage at which such pay accrued (or by an amount equal to the last increment in the lower scale if he was drawing pay at the maximum of the lower scale) or the minimum of the higher scale, whichever is higher.(3)The initial pay of a State Police Service officer, on his appointment to the Service or on appointment in a cadre post in an officiating capacity in accordance with rule 9 of the Indian Police Service (Cadre) Rules, 1954, as the case may be, shall be fixed as per the principles laid down in the Schedule I. Further pay and incremental benefits shall accrue to him under the other relevant provisions.(4)The pay of a member of the Service in the Senior Time Scale shall, on appointment to the Junior Administrative Grade, be fixed at the stage which is equal to his pay in the Senior Time Scale or if there is no such stage, at the stage next above that pay, or the minimum of the Junior Administrative Grade, whichever is higher.(5)The pay of a member of the Service in the Junior Administrative Grade shall, on appointment in the Selection Grade, be fixed in the same manner as provided in sub-rule (4).(6)The pay of a member of the Service in the Selection Grade, on appointment to the 1st Super Time Scale or in the 1st Super Time Scale to another Supertime Scale or in the Supertime Scale to the 1st Above Super Time Scale, or in the 1st Above Supertime Scale to another Above Supertime Scale, shall be fixed in the same manner as provided in sub-rule (2).(7)On promotion from one grade to another in the Service, a member of the Service shall have an option to get his pay fixed in the higher scale either from the date of his promotion in the manner provided in sub-rule (2) above or from the date on which he subsequently earns an increment in the lower scale. In the latter case, pay on the date of promotion shall first be fixed in the higher scale as per the provisions in sub-rule (4) above in cases of promotion in the Junior Administrative Grade or Selection Grade and at the stage above the pay in the lower scale in other cases, with further re-fixation in the manner provided in sub-rule (2) on the date of accrual of the next increment in the lower scale. The date of next increment in such a case shall fall on completion of twelve months qualifying service from the date the pay is re-fixed on the second occasion. The option shall be exercised within one month of the promotion and shall be final.
