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State of Jharkhand - Section

Section 19 in Indian Administrative Service (Departmental Examination) Rules, 1962

19. Advance increment.

- The advance increments admissible to direct recruits to the Indian Administrative Service will be regulated in accordance with rule 7 of the Indian Administrative Service (Pay) Rules, 1954.Note. - For the purposes of the aforesaid rule 7, the passing of the prescribed Departmental Examination will be deemed to mean-
(i)passing of the Departmental Examination specified in rule 10 completely by the higher standard; and
(ii)submission of records of cases as required under rule 13.