Section 6(2) in The Indian Police Service (Pay) Rules, 2007
(2)Subject to the provisions of clauses (2) and (3) of Schedule I, in the case of a promoted officer, the increments shall accrue on completion of each year of qualifying service from the date his pay has been fixed in accordance with the provisions contained in Schedule I and the same principles shall apply in cases where appointment to the service is preceded by officiation on a cadre post:Provided that the increments thus falling due shall accrue on the first day of the month in which they would have accrued:Provided further that for the purpose of calculating one year's service for drawing of increment, broken period of service rendered in a cadre post shall be taken into account.
