- (i) Annual increment in the given time scale shall usually be allowed to the employee on the first day of the month in which it becomes due.(ii)An employee shall be allowed to cross efficiency bar if and when due after proper consideration of the report of his work and worth from his superior officer and character roll entries for the last three years and on the sanction of the appointing authority.(iii)An employee, whose efficiency bar has not been allowed, may appeal to the appropriate authority as per Appendix "D"."(iv)The case of an employee who has been held up at the efficiency bar shall be reviewed every year until it is allowed by the competent authority. The authority allowing the crossing of the efficiency bar shall also fix the pay of the employee at a stage not exceeding what he would have reached had he not been held up at the efficiency bar:Provided that no arrears shall be allowed.(i)The maximum period of earned leave which can accumulate shall be as perelevant rules applicable to State Government employee from time to time. Not more than six weeks earned leave will ordinarily be taken at one time, but for special reasons earned leave upto 90 days may be allowed by the leave sanctioning authority.(ii)An employee on earned leave will draw leave salary equal to his average monthly pay drawn during the preceding ten months besides dearness allowance and other allowances, if any, admissible to him.(iii)It shall be at the discretion of the appointing authority to pay salary for equal number of days of earned leave surrendered by an employee provided mat no salary shall be given where the leave left to the credit of an employee is less than 30 days on the preceding 31st March. For calculating the salary in lieu of leave the rate of pay drawn on the month of March last shall apply].
