Securities And Exchange Board Of India - Subsection
Section 24(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(1)In an incremental scale, the increment shall accrue on an annual basis or each stage of that scale, whether such service be probationary, officiating or substantive.Provided that the benefit of increment shall be admissible from the first of the month in which it accrues, irrespective of the actual date of its accrual.
