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State of Punjab - Section

Section 17 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

17. Grant of initial increment on Ist appointment.

- The Managing Director may, for special reasons to be recorded in writing, grant initial increments to an employee on his first appointment provided that all cases in which the pay of an employee is fixed at a stage higher than the minimum of the scale on which the appointment is made shall be subsequently reported to the Board, provided further that where the appointment in question is to be made for Class I and II Officers status posts no initial increments shall be granted, except with the previous approval of the Board. This will be as per condition laid down in Civil Services Rules.