Section 5(3) in The Indian Forest Service (Pay) Rules, 2016
(3)The initial pay of a State Forest 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 Forest Service (Cadre) Rules, 1966, as the case may be, shall be fixed as per the principles laid down in Schedule I annexed to this rule and the pay and incremental benefits shall accrue to him under the relevant provisions.
